Section 34(3) in Telangana Tenancy and Agricultural Lands Act, 1950
(3)A person who at the commencement of this Act is no longer in possession of land in respect of which he is deemed under sub-section (1) to be a protected tenant shall, notwithstanding anything contained in that subsection, not be deemed to be a protected tenant in respect of such land if,-(a)he was evicted from such land in pursuance of a decree or order of a competent Court, or(b)such land is being cultivated personally by the landholder [for at least one year before the commencement of this Act, or after the land was surrendered to the land-holder by the tenant] [Added by Act No.XXIII of 1951.], or(c)a permanent structure has been built by the landholder on such land, or(d)such land has been permanently diverted by the land-holder to non-agricultural uses.Explanation. - In sub-sections (2) and (3) of this section and in sections 35, 36 and 37 references to a person include references to such two or more persons as are referred to in Explanation III to sub-section (1).
