Section 15A in Telangana Land Encroachment Act, 1905
15A. [ Certain persons deemed to be in unauthorized occupation of land. [This section was inserted by Act XXIX of 1950.]
- Where a lease of land which is the property of the Government expires or is terminated by the Government or any other authority competent in that behalf, the lessee or any other person remaining in possession of the land after such expiry or termination, orWhere land granted to any person is liable to be resumed by the Government for the breach or nonobservance of any of the conditions subject to which the grant is made and the Government or any other authority competent in that behalf have passed orders resuming the land for such breach or non-observance, the grantee or any other person remaining in possession of the land after the passing of those orders, shall for the purposes of sections 3 to 15, be deemed to be a person unauthorizedly occupying such land.]
