Section 11 in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
11. Vesting of land surrendered.
- Where any land is surrendered or is deemed to have been surrendered under this Act by an owner, the Revenue Divisional Officer may, subject to such rules as may be prescribed, by order take possession or authorise any officer to take possession of such land which shall thereupon vest in the Government free from all encumbrances from the date of such order:Provided that any claim or liability enforceable against that land immediately before the date of vesting in the Government may be enforced only-(i)against the amount payable under this Act in respect of such land; and(ii)against any other property of the owner; to the same extent to which such claim or liability was enforceable against that land or other property, as the case may be, immediately before the date of vesting.Explanation. - Nothing in this section shall affect the provisions of any law, custom, usage or agreement relating to right of easements available for any land vesting in the Government under this section over any other land.
