Section 6 in Telangana Tenancy and Agricultural Lands Act, 1950
6. General prohibition of leases after three years from commencement of Act.
- After the expiry of three years from the commencement of this Act, no land shall, save as provided in section 7, be leased for any period whatsoever and, save as aforesaid, no tenancy shall be created in respect of any land.
