Section 2(1) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977
(1)"assigned lands" means lands assigned by the Government to the landless poor persons under the rules for the time being in force, subject to the condition of non¬alienation and includes lands allotted or transferred to landless poor persons under the relevant law for the time being in force relating to land ceilings; and the word "assigned" shall be construed accordingly;Explanation. - A mortgage in favour of the following shall not be regarded as an alienation, namely:-(i)the Central Government, or the State Government or any local authority;(ii)any co-operative society registered or deemed to be registered under the [Telangana Co-operative Societies Act, 1964; (Act 7 of 1964)] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) Department, dated 20.05.2016.]. and(iii)any bank which includes,-(a)the Agricultural Development Bank;(b)the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934;(Central Act 2 of 1934).(c)the State Bank of India constituted under the State Bank of India Act, 1955;(Central Act 23 of 1955).(d)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959; (Central Act 38 of 1959) and(e)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970; (Central Act 5 of 1970).
