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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Telangana - Subsection

Section 112(1) in Telangana Land Revenue Act, 1317 F.

(1)Land revenue, except under the circumstances mentioned in sections 106 to 110, shall be payable in such instalments and on such dates and at such places, and to such persons as may be determined by order of the Government for this purpose.