Section 2(2) in Telangana Bhoodan and Gramdan Act, 1965
(2)in the case of land situate in an estate taken over by the Government under the [Andhra (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948,] [Andhra Area Act.] the person entitled to a ryotwari patta in respect of the land;
