Section 38E(5) in Telangana Tenancy and Agricultural Lands Act, 1950
(5)[ Notwithstanding anything contained in this section or section 19, the Collector may, suo-motu at any time, hold an enquiry with a view to ascertain the genuineness of the surrender of the right made by the protected tenant under clause (a) of sub-section (1) of section 19, for the purpose of effecting the transfer of ownership under this section, and pass such order in relation thereto as he may think fit:Provided that no order adversely affecting any person shall be passed under this sub-section unless such person has had an opportunity of making his representation thereto.] [Sub-section (5) of section 38-E inserted by Act No.2 of 1979.]
