Section 19(3) in Telangana Tenancy and Agricultural Lands Act, 1950
(3)The tenancy of a tenant holding a lease to which section [7 or] [Substituted by Act No.III of 1954.] 8 applies shall terminate,-(a)[ Omitted;] [Omitted by Act No.XXIII of 1951.](b)where the landholder is a person who, having served in the Naval, Military or Air Forces of India, in good faith requires the land for personal cultivation on the termination of such service, on the expiration of the year in which such person gives notice in writing to the tenant that the tenancy is terminated; or(c)on the first day of March, 1951 in a case in which a person deemed under section 34 to be a protected tenant is entitled under section 36 to recover possession of the land on that day.
