Section 4(1)(b) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977

[Cites 0, Cited by 2] [Section 4(1)] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(1)(b) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977

(b)[ (i) reassign the said resumed land, other than those lands/areas as may be notified by the Government from time to time in public interest and for public purpose, to the transferee who purchased the land in good faith and for valuable consideration on or before [31st December, 2017] [Clause (b) of sub-section (1) of section 4 substituted by Act No.21 of 2008.], subject to the condition that he/she is landless poor person, and is in occupation of the land by using the said for agriculture or as house site, as on the date of taking possession by eviction:

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State of Telangana - Subsection

Section 4(1)(b) in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977