Section 7 in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
7. Disputes to be decided by the authorised officer.
- If any dispute arises between the land owner and an occupant of homestead regarding any matter governed by the provisions of this Act including any dispute as to whether or not any landless agriculturists or agricultural labourer or artisan, was occupying any dwelling house on the date of commencement of this Act, such dispute shall be decided by the authorised officer, after following such procedure as may be prescribed.
