Section 6 in Telangana Assigned Lands (Prohibition of Transfers) Act, 1977
6. Exemption.
- Nothing in this Act shall apply to the assigned lands held on mortgage by the State or Central Government, any local authority, a co-operative society, a scheduled bank or such other financial institution owned, controlled or managed by a State Government or the Central Government, as may be notified by the Government in this behalf.
