Section 82 in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987
82. Lease of agricultural Lands.
(1)Any lease of agricultural land belonging to lease of Agricultural Lands, or given or endowed for the purpose of any institution or endowment subsisting on the date of commencement of this Act shall, notwithstanding anything in any other law for the time being in force, held by a person who is not a landless poor person stands cancelled.(2)In respect of leases of agricultural lands [other than those lands situated in Municipalities and Municipal Corporations] [Inserted by Act No. 33 of 2007.] held by landless poor person for not less than six years continuously such person shall have the right to purchase such lands for a consideration of seventy five percentum of the prevailing market value of similarly situated lands at the time of purchase and such consideration shall be paid in four equal installments in the manner prescribed.Such sale may be effected otherwise than by tender-cumpublic auction:[Provided that if such small and marginal farmers who are not able to purchase the land will continue as tenants provided, if they agree to pay at least two third of the market rent for similarly placed lands as lease amount.Explanation. - For the purpose of this sub-section 'landless poor person' means a person whose total extent of land held by him either as owner or as cultivating tenant or as both does not exceed 1.011715 hectares (two and half acres) of wet land or 2.023430 hectares (five acres) of dry land and whose monthly income other than from such lands does not exceed thousand rupees per mensum or twelve thousand rupees per annum. However, those of the tenants who own residential property exceeding two hundred square yards in Urban Area shall not be considered as landless poor for the purpose of purchase of endowments property.] [Proviso and Explanation substituted by Act No. 27 of 2002.][Explanation II. [Explanation II added by Act No.33 of 2007.] - For the purpose of this sub-section, small and marginal farmer means a person who being a lessee is holding lands in excess of acres 0.25 cents of wet land or acres 0.50 cents of dry land over and above the ceiling limits of acres 2.50 wet or acres 5.00 dry land respectively they may be allowed to continue in lease subject to payment of 2/3rd of prevailing market rent and excess land held if any more than the above limits shall be put in public auction.](3)The authority to sanction the lease or license in respect of any property or any right or interest thereon belonging to or given or endowed for the purpose of any charitable or religious institution or endowment, the manner in which and the period for which such lease or license shall be such as may be prescribed.(4)Every lease or license of any immovable property, other than the agricultural land belonging to, or given or endowed for the purpose of any charitable or religious institution or endowment subsisting on the date of the commencement of this Act, shall continue to be in force subject to the rules as may be prescribed under sub-section (3).(5)[ The provisions of the [Andhra Pradesh (Andhra Area) Tenancy Act, 1956,(Act XVII of 1956.)] [Sub-section (5) added by Act No.27 of 2002.] and the [Telangana Tenancy and Agricultural Lands Act, 1950,(Act XXI of 1950.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall not apply to any lease of land belonging to or given or endowed for the purpose of any charitable or religious institutions or endowment as defined in this Act.]Chapter-XI Encroachments
