Section 48A(1) in Telangana Tenancy and Agricultural Lands Act, 1950
(1)[In the case of a permanent alienation or transfer by a protected tenant of any land in respect of which he has acquired] the right of ownership under section 38 or section 38-D or section 38-E at the reasonable price determined by the Tribunal and more than eight years have not elapsed since the date of such acquisition, the Tahsildar may [XXX] [Omitted by Act No.12 of 1969.] take over the land on payment to the protected tenant as compensation a sum equivalent to the reasonable price so determined.Where any portion of the reasonable price still remains to be paid to the landholder whose interests were acquired by the protected tenant, such portion shall be paid to the landholder from the compensation payable under this section and the balance shall be paid to the protected tenant.
