Section 6(2) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(2)The price determined under sub-section (1) shall in no case exceed an amount which is equal to fifty times the land revenue payable in respect of the homestead and it shall be paid by the occupant of homestead at his option either in one lumpsum or in fifteen equal annual installments.Explanation. - For the purposes of this section "land revenue" means the land revenue as defined in clause (f) of section 2 of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Land Revenue (Enhancement) Act, 1967 (Act 8 of 1967) or as the case may be, as determined under that Act, together with the additional land revenue payable thereunder:Provided that in the case of any land in respect of which no land revenue is payable, the land revenue in respect of such land shall be the same as the land revenue payable for similar land in the vicinity.
