Section 7(5) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(5)Where on or after the 24th January, 1971 but before the notified date, any person has been given in adoption, then the land held by such person immediately before the date of such adoption shall, for the purposes of this Act, be deemed to be held on the notified date by the family unit of which he was a member immediately before such adoption.
