Section 38D in Telangana Tenancy and Agricultural Lands Act, 1950
38D. [ Procedure when landholder intends to sell land to a protected tenant. [Added by Act No.XXIII of 1951.]
(1)If the landholder at any time intends to sell the land held by the protected tenant, he shall give a notice in writing of his intention to such protected tenant and offer to sell the land to him. In case the protected tenant intends to purchase the land he shall intimate in writing his readiness to do so within [six months] from the date of the receipt of such notice. If there is any dispute about the reasonable price payable by the protected tenant for the land, the provisions of sub-sections (3) to [(8)] [Added by Act No.III of 1954.] of section 38 shall apply mutatis mutandis.](2)[] [Added by Act No.III of 1954.] If the protected tenant does not exercise the right of purchase in response to the notice given to him by the landholder under sub-section (1) such protected tenant shall forfeit his right of purchase of the same and the landholder shall be entitled to sell such land to any other person. On such a purchase by another person, the protected tenant shall forfeit all his rights in the land save those provided for in section 41.
