Section 29 in Telangana Bhoodan and Gramdan Act, 1965
29. Grantee or allottee of land not to be a tenant.
- Any person whose interests are affected as result of the donation of any land for the purpose of Bhoodan Yagna or Gramdan whether before or after the commencement of this Act, may institute a suit in a civil court having jurisdiction-(a)in the case of land donated before the commencement of this Act, within three months from the date of publication of the list under sub-section (4) of section 15;(b)in the case of land donated after the commencement of this Act, within three months from the date of publication of the order of the Tahsildar under section 13, or where an appeal is filed under section 28 within three months from the date of the order passed in the appeal:Provided that a person who had not filed objection under section 13 and who was not present or represented in the proceedings before the Tahsildar or the Revenue Divisional Officer under section 13 or section 28, may institute a suit within three months from the date of publication of the order under sub-section (5) of section 13.
