Section 5(1) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(1)Subject to the other provisions of this Act, an occupant of homestead in occupation of a dwelling house on the date of commencement of this Act, or an occupant of homestead who is restored to possession of the homestead and dwelling house under sub-section (3) of section 4 shall, with effect on and from the said date of commencement, be the owner of such homestead and dwelling house:Provided that the extent of homestead which the occupant of homestead is entitled to become an owner under this sub-section shall not exceed 0.056 hectares (5 cents).
