Section 19(1) in Telangana Tenancy and Agricultural Lands Act, 1950
(1)Notwithstanding any agreement or usage or any decree or order of a Court of law, but subject to the provisions of sub-section (3), no tenancy of land shall be terminated before the expiration of the period for which the land is leased or deemed to be leased otherwise than,-(a)[ by the tenant by surrender of his rights to the landholder at least a month before the commencement of the year: [Substituted by Act No.III of 1954.]Provided that such surrender is made by the tenant in writing and is admitted by him before and is made in good faith to the satisfaction of the Tahsildar; or Provided further that where the land is cultivated jointly by joint tenants or members of an undivided Hindu family, unless the surrender is made by all of them, it shall be ineffective in respect of such joint tenants as have not joined in the application for surrender, irrespective of the fact that the names of all the joint tenants are not mentioned in the certificate];(b)by the landholder on a ground specified in subsection (2).
