Section 2 in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"assigned lands" means lands assigned by the Government to the landless poor persons under the rules for the time being in force, subject to the condition of non¬alienation and includes lands allotted or transferred to landless poor persons under the relevant law for the time being in force relating to land ceilings; and the word "assigned" shall be construed accordingly;Explanation. - A mortgage in favour of the following shall not be regarded as an alienation, namely:-(i)the Central Government, or the State Government or any local authority;(ii)any co-operative society registered or deemed to be registered under the [Telangana Co-operative Societies Act, 1964; (Act 7 of 1964)] [Adapted by G.O.Ms.No.53, Agriculture and Co-operation (Coop.II) Department, dated 20.05.2016.]. and(iii)any bank which includes,-(a)the Agricultural Development Bank;(b)the Reserve Bank of India constituted under the Reserve Bank of India Act, 1934;(Central Act 2 of 1934).(c)the State Bank of India constituted under the State Bank of India Act, 1955;(Central Act 23 of 1955).(d)a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959; (Central Act 38 of 1959) and(e)a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970; (Central Act 5 of 1970).(2)"Government" means the State Government;(3)"landless poor person" means a person who owns an extent of land not more than 1.011715 hectares (two and half acres) of wet land or 2.023430 hectares (five acres) of dry land or such other extent of land as has been or may be specified by the Government in this behalf from time to time and who has no other means of livelihood;Explanation. - For the purposes of computing the extent of land under this clause, 0.404686 hectares (one acre) of wet land shall be equal to 0.809372 hectares (two acres) of dry land;(4)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette and the word notified shall be construed accordingly;(5)"prescribed" means prescribed by rules made by the Government under this Act;(6)"transfer" means any sale, gift, exchange, mortgage with or without possession, lease or any other transaction with assigned lands, not being a testamentary disposition and includes a charge on such property or a contract relating to assigned lands in respect of such sale, gift, exchange, mortgage, lease or other transaction.
