Section 16 in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
16. Exemptions.
- Nothing in this Act shall apply to the following lands, namely:-(a)lands held by the State or the Central Government or any local authority;(b)lands held by religious, charitable, medical or educational institutions, including a wakf;(c)lands held by an undertaking owned, controlled or managed by:-(i)a Government Company as defined [in section 617 of the Companies Act, 1956] [See now the relevant provisions of the Companies Act, 2013 (Central Act 18 of 2013).] (Central Act 1 of 1956);(ii)a Corporation established by or under a Central, Provincial or State Act, which is controlled or managed by the State Government or the Central Government;(d)such other lands or classes of lands as may be notified by the Government, from time to time, in this behalf.
