Section 4(2) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(2)The provisions of sub-section (1) shall not apply to a dwelling house which is situated on any agricultural land from which a tenant of such agricultural land has been evicted consequent upon the lawful resumption of the land by the land-owner in accordance with any law for the time being in force in that behalf.
