Section 10(5)(a) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

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State of Telangana - Subsection

Section 10(5)(a) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973

(a)Notwithstanding anything in this section, it shall be open to the Tribunal to refuse to accept the surrender of any land-

(i)which has been converted into non-agricultural land and has been rendered incapable of being used for purposes of agriculture;

(ii)the surrender of which is not acceptable on account of a dispute as to the title to the land or an encumbrance on the land or on account of the land being in the possession of any person mentioned in [xxx] [Omitted by Act No.10 of 1977.] item (v) of clause (i) of section 3 or on account of the land proposed to be surrendered becoming inaccessible by reason of its, severance from the remaining part of the holding; and

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State of Telangana - Subsection

Section 10(5)(a) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973