Section 2(4) in Telangana Bhoodan and Gramdan Act, 1965
(4)a protected tenant under [the] [Adapted vide. the Telangana Adaptation of Laws (No.2) Order, 2016 issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Telangana Tenancy and Agricultural Lands Act, 1950 who has been personally cultivating the land under his protected tenancy at the time of donation, in respect of the right possessed by him in the land;(k)'prescribed' means prescribed by rules made under this Act;(l)'resident' in relation to the local area of any district means a person who is ordinarily resident in that local area;(la)[ 'Secretary' means the Secretary appointed to the Board under the Act; [Inserted by Act No.17 of 2017.](lb)'State' means the State of Telangana;](m)'Tahsildar' means the Tahsildar and includes the Deputy Tahsildar in independent charge of a taluk or subtaluk, within whose jurisdiction the land or a part thereof is situate;(n)'Telangana Area' means the territories specified in sub-section (1) of section 3 of [the Andhra Pradesh Reorganization Act, 2014;] [Substituted by Act No.17 of 2017.](o)'village' means a village registered as such in the revenue accounts and includes,-
