Section 38D(2) in Telangana Tenancy and Agricultural Lands Act, 1950
(2)[] [Added by Act No.III of 1954.] If the protected tenant does not exercise the right of purchase in response to the notice given to him by the landholder under sub-section (1) such protected tenant shall forfeit his right of purchase of the same and the landholder shall be entitled to sell such land to any other person. On such a purchase by another person, the protected tenant shall forfeit all his rights in the land save those provided for in section 41.
