Section 3(5) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977
(5)Nothing in this section shall apply to an assigned land which was purchased by a landless poor person in good faith and for valuable consideration from the original assignee or his transferee prior to the commencement of this Act and which is in the possession of such person for purposes of cultivation or as a house-site on the date of such commencement.
