Section 70(a) in Telangana Land Revenue Act, 1317 F.
(a)When any reduction in the land revenue in respect of land held by the Shikmidar is made by the [Government] [Amended by Act No.III of 1308 F.] or any local tax is remitted by the [Government] [Amended by Act No.III of 1308 F.] in proportion thereto provided that no agreement to the contrary exists.
