Section 6(1) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(1)As soon as may be, after the commencement of this Act, the authorised officer may either suo motu or shall on an application made by an occupant of homestead, after making such enquiry as may be prescribed, determine the total extent of homestead in his occupation on the date of commencement of this Act, the extent of homestead in respect of which he is entitled to become owner under subsection( 1) of section 5, and the price payable therefor, and the amount of each installment of the price and the time within which it is payable.
