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[Cites 0, Cited by 8] [Section 19] [Entire Act]

State of Telangana - Subsection

Section 19(2) in Telangana Tenancy and Agricultural Lands Act, 1950

(2)The landholder may terminate a tenancy on the ground that the tenant,-
(a)
(i)has failed to pay in any year, within fifteen days from the day fixed under [the Telangana Land Revenue Act, 1317 F] [Adapted in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] for the payment of the last instalment of [land revenue due for the land concerned in that year] [Substituted by Act No.III of 1954.], the rent of such land for that year; or
(ii)if an application for the determination of reasonable rent is pending before the Tribunal or the Collector under section 17, has failed to deposit within 15 days from the aforesaid date with the Tribunal or the Collector, as the case may be, a sum equal to the amount of rent which he would have been liable to pay for that year if no such application had been made; or
(iii)in case the reasonable rent determined under section 17 is higher than the sum deposited by him, has failed to pay the balance due from him within two months from the date of the decision of the Tribunal or the Collector, as the case may be; or
(b)has done any act which is destructive or permanently injurious to the land; or
(c)has sub-divided the land; or
(d)has sub-let the land or failed to cultivate the land personally, or has assigned any interest therein; or
(e)has used such land for a purpose other than agriculture:
[Provided that no tenancy of any land held by a tenant shall be terminated on any of the grounds mentioned in this sub-section unless the landholder gives six months notice in writing intimating his decision to terminate the tenancy and the grounds for such termination] [Substituted by Act No.III of 1954.]; andProvided [further] [Substituted by Act No.III of 1954.] that the tenancy of a tenant who,-
(a)is a female or a minor, or
(b)is subject to physical or mental disability, or
(c)is serving in the Naval, Military or Air Forces of India, shall not be determined on the ground only that the land comprised in the tenancy has been sub-let by or on behalf of such tenant.