Section 4A in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
4A. [ Increase of ceiling area in certain cases. [Section 4A, along with marginal heading inserted by Act No.10 of 1977.]
- Notwithstanding anything in section 4, where an individual or an individual who is a member of a family unit, has one or more major sons and any such major son either by himself or together with other members of the family unit of which he is a member, holds no land or holds an extent of land less than the ceiling area, then, the ceiling area, in the case of the said individual or the family unit of which the said individual is a member computed in accordance with section 4, shall be increased in respect of each such major son by an extent of land equal to the ceiling area applicable to such major son or the family unit of which he is a member, or as the case may be, by the extent of land by which the land held by such major son or the family unit of which he is member falls short of the ceiling area.]
