Section 4 in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
4. Protection to the State and Central Government Lands etc.,
(1)Nothing in this Act shall apply to lands belonging to the State Government or the Central Government.(2)Notwithstanding any judgment, decree, order, proceeding of court or any other authority, save the authority prescribed under the Telangana (Abolition of Jagirs) Regulation, 1358 F., and rules thereof, all the Jagir lands including Paigah, Samsthans part of Jagir, Maktha, Village Agrahar, Umli and Mukasa, etc., within the meaning of Telangana (Abolition of Jagirs) Regulation, 1358 F., which stood vested in the State under the said Act, the title and ownership of such Jagir lands shall never be transferred or shall never be deemed to have been transferred to any person.(3)The Jagir lands defined under the Telangana (Abolition of Jagirs) Regulation, 1358 F., shall be recorded and maintained as Government lands in the revenue records.(4)Nothing in this Act shall apply to Non-Agricultural land.
