Section 14 in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
14. Disposal of land vested in Government.
(1)The lands vested in the Government under this Act shall be allotted for use as house-sites for agricultural labourers, village artisans or other poor persons owning no houses or house-sites, or transferred to the weaker sections of the people dependent on agriculture for purpose of agriculture or for purposes ancillary thereto, in such manner as may be prescribed:Provided that as far as may be practicable, not less than one half of the total extent of land so allotted or transferred shall be allotted or transferred to the members of the Scheduled Castes and the Scheduled Tribes and out of the balance, not less than two-thirds shall be allotted or transferred to the members of the backward classes of citizens notified by the Government for purposes of clause (4) of article 15 of the Constitution.(2)[ The land allotted to a person for the use of house site or transferred for agriculture or for the purposes ancillary thereto, shall be assigned free of cost.] [Substituted by Act No.3 of 2008.](3)[ [xxx] [Sub-section (3) omitted by Act No.3 of 2008.]](4)Any transfer of the land under this section shall be subject to-(i)the condition that the land shall not be alienated by the transferee by way of sale, gift mortgage, lease or in any manner whatsoever otherwise than by way of mortgage in favour of the Government, a bank or a co-operative society, including a land mortgage bank; and(ii)the condition that where the land transferred is an orchard, the transferee shall continue to maintain such land as an orchard; and(iii)such other conditions as may be prescribed.(5)Any alienation effected or other act done in respect of any land in violation of the conditions specified in sub-section (4) shall be null and void; and the [Tahsildar] [For the words <i>'Revenue Divisional Officer'</i> substituted by Act No.3 of 2008.] shall resume the land after giving an opportunity to the persons affected of making a representation in this behalf.(6)Notwithstanding anything in this section, the Government may-(i)lease out any land vesting in them under this Act for such purposes and on such terms and conditions as may be specified by them; or(ii)reserve such land for any common use or benefit of the community; [or [Added by Act No.25 of 2008 and subsequently substituted by Act No.19 of 2009.](iii)utilize/sell such lands for infrastructure/industrial development or any such public purpose.]
