Section 11 in Telangana Abolition of Inams Act, 1955
11. Saving of rights in certain cases.
(1)Where before the date of vesting, an inamdar has created, either by way of lease or otherwise, any right in any inam land which vests in the State other than the lands specified in clauses (a) and (c) of sub-section (1) of section 4, including rights in any forest, mines or minerals, quarries, fisheries or ferries, the transaction shall be deemed to be valid and all rights and obligations arising thereunder, on or after the date of vesting, shall be enforceable by or against the Government:Provided that the transaction was not void or illegal under any law in force:Provided further that where such right was created in any lands, other than the lands specified in clauses (a) to (c) of sub-section (1) of section 4 the Government may, if in their opinion, it is in the public interest to do so, by notice given to the person concerned, terminate the right with effect from such date as may be specified in the notice, not being earlier than three months from the date thereof.(2)The person whose right has been terminated by the Government under the foregoing proviso shall be entitled to compensation from the Government equal to the estimated net income which would have accrued to such person from the land for the unexpired portion of the period for which the right was created, having regard to all the circumstances of the case.Chapter - III. Determination, Apportionment And Payment Of Compensation.
