Section 4(1) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(1)If in any village, an occupant of homestead is in occupation of a dwelling house on the date of commencement of this Act, the said occupant of homestead shall not be evicted from such dwelling house or homestead unless, the land-owner proves that the homestead belong to him and that the dwelling house thereon was built at his expense and the person occupying the dwelling house is only a tenant and not an occupant of homestead.
