Section 4(1) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977
(1)If, in any case, the District Collector or any other officer not below the rank of a [Mandal Revenue Officer,] [Substituted by Act No.32 of 1989.] authorised by him in this behalf, is satisfied that the provisions of sub-section (1) of section 3, have been contravened in respect of any assigned land, he may, by order-(a)[ take possession of the assigned land after evicting the person in possession after such written notice as the Collector or Mandal Revenue Officer may deem reasonable and any crop or other produce raised on such land shall be liable to forfeiture and any building or other construction erected or anything deposited, thereon shall also be forfeited, if not removed by him, after such notice, as the Collector or the Mandal Revenue Officer may direct. Forfeitures under this section shall be adjudged by the Collector or Mandal Revenue Officer and any property forfeited shall be disposed of as the Collector or Mandal Revenue Officer may direct; and;] [Clause (a) of sub-section (1) of section 4 substituted by Act No.38 of 1998.](b)[ (i) reassign the said resumed land, other than those lands/areas as may be notified by the Government from time to time in public interest and for public purpose, to the transferee who purchased the land in good faith and for valuable consideration on or before [31st December, 2017] [Clause (b) of sub-section (1) of section 4 substituted by Act No.21 of 2008.], subject to the condition that he/she is landless poor person, and is in occupation of the land by using the said for agriculture or as house site, as on the date of taking possession by eviction:Provided that the reassignment in case of transferee shall be limited to only such an extent that the total holding of the reassignee including any other land held by him/her does not exceed 5.00 Acres dry land or 2 / Acres wet land:Provided further that where the transferee who has purchased the land and got reassignment of it, or his legal heir, transfers the reassigned land, the land shall be resumed for assignment to the other eligible landless poor:(ii)restore the said assigned land, other than those lands/areas as may be notified by the Government from time to time in public interest and for public purpose, to the original assignee, subject to the condition that he or she is landless poor person as on the date of restoration for one time; or(iii)assign to other eligible landless poor person:Provided that the restoration of land shall be limited to only such an extent that the total holding including any other land held by him/her does not exceed 5.00 Acres dry land or 2 / Acres wet land:Provided further that where the original assignee or his legal heir, after first restoration transfers the assigned land, the land shall be resumed for assignment to the other eligible landless poor:Provided also that if no eligible landless poor persons are available in the village/area, the resumed land will be utilized for public purpose.Explanation. For the purpose of this clause "Public Interest" and "Public Purpose" shall mean and include, the Weaker Section Housing, Public Utility, Infrastructure Development, promotion of industries and Tourism or for any other public purpose;](c)[ in the area which may be notified by Government from time to time, lands resumed under clause 4 (a) above, shall be utilized for public purpose:] [4(1)(c) substituted by Act No.8 of 2007.]
