Section 12(4) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(4)Where any land is surrendered or is deemed to have been surrendered under this Act [xxx] [Omitted by Act No.10 of 1977.] by any person in possession by virtue of mortgage by conditional sale or through a part performance of contract for sale or otherwise the possession of such land shall, subject to such rules as may be prescribed, revert to the owner.
