Section 5 in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
5. Occupant of homestead to become owner.
(1)Subject to the other provisions of this Act, an occupant of homestead in occupation of a dwelling house on the date of commencement of this Act, or an occupant of homestead who is restored to possession of the homestead and dwelling house under sub-section (3) of section 4 shall, with effect on and from the said date of commencement, be the owner of such homestead and dwelling house:Provided that the extent of homestead which the occupant of homestead is entitled to become an owner under this sub-section shall not exceed 0.056 hectares (5 cents).(2)The right of ownership conferred on an occupant of homestead under sub-section (1) shall be heritable but not alienable.
