Section 4(1) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
(1)Every inamdar shall, with effect from the date of vesting, be entitled to be registered as an occupant of all inam lands other than:(a)lands set apart for the village community, grazing lands, waste lands, forest lands, mines and quarries, tanks, tank beds and irrigation works, streams and rivers;(b)lands in respect of which any person is entitled to be registered under Sections 5, 6, 7 and 8 of the Act;(c)lands upon which have been erected buildings owned by any person other than the inamdar which immediately before the date of vesting, were under his personal cultivation and which, together with any lands he separately owns and cultivates personally are equal to four and half times the 'family holding':[Provided that where inams are held by or for the benefit of charitable and religious institutions no person shall be entitled to be registered as an occupant under Sections 5, 6, 7 and 8 and the institution alone shall be entitled to be registered as an occupant of all inam lands other than those specified in clauses (a) and (c) above without restriction of extent to four and half times the family holding and without the condition of personal cultivation;Provided further that where any person other than the concerned charitable or religious institution has been registered as an occupant under Sections 5, 6, 7 and 8 after the commencement of the Andhra Pradesh (Telangana Area) Abolition of Inams (Amendment) Act, 1985 such registration shall and shall be deemed always to have been null and void and no effect shall be given to such registration.] [Added by Andhra Pradesh Amendment Act, 1994 (19 of 1994), w.e.f. 26-12-1985.]
