Section 53G(1) in Telangana Tenancy and Agricultural Lands Act, 1950
(1)Notwithstanding anything contained in this chapter or any law for time being in force or any custom, usage, decree, contract or grant to the contrary, the Government may acquire the lands, the management of which it can assume under the provisions of section 53-C subject to the payment of the reasonable price payable under the provisions of sub-section (2) of section 53-F as compensation.
