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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(1)(e) in Telangana Land Encroachment Act, 1905

(e)of any other person holding land under grant from [the Government] [The word 'Government' was substituted for 'Crown' by the Adaptation of Laws Order, 1950.] otherwise than by way of licence, and, as to lands, save also in so far as they are temple site or owned as house-site or backyard, are and are hereby declared to be [the property of Government] [The words 'the property of Government' were substituted for 'Crown property' by the Adaptation of Laws (Amendment) Order, 1950.] except as may be otherwise provided by any law for the time being in force, subject always to all rights of way and other public rights and to the natural and easement rights of other land-owners, and to all customary rights legally subsisting.