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[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(a) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977

(a)[ take possession of the assigned land after evicting the person in possession after such written notice as the Collector or Mandal Revenue Officer may deem reasonable and any crop or other produce raised on such land shall be liable to forfeiture and any building or other construction erected or anything deposited, thereon shall also be forfeited, if not removed by him, after such notice, as the Collector or the Mandal Revenue Officer may direct. Forfeitures under this section shall be adjudged by the Collector or Mandal Revenue Officer and any property forfeited shall be disposed of as the Collector or Mandal Revenue Officer may direct; and;] [Clause (a) of sub-section (1) of section 4 substituted by Act No.38 of 1998.]