Section 4(1)(ii) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(ii) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977

(ii)restore the said assigned land, other than those lands/areas as may be notified by the Government from time to time in public interest and for public purpose, to the original assignee, subject to the condition that he or she is landless poor person as on the date of restoration for one time; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 4(1)(ii) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977