Section 12(6) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(6)Notwithstanding anything contained in this section, where any land surrendered by an usufructuary mortgagee or a tenant [xxx] [Omitted by Act No.10 of 1977.] or a person in possession referred to in sub-section (4), is also a land surrendered by the owner, the provisions of section 11 shall apply.
