Section 3A(2) in Telangana Rights in Land and Pattadar Pass Books Act, 1971
(2)In particular and without prejudice to the generality of sub-section (1) in relation to any village in which the provisions of this Act are in force, in Telangana Area, sections 103 and 141 of [the Telangana Land Revenue Act, 1317 Fasli (Act VIII of 1317F.)] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall have effect in relation to such village as if the word "Pattadar" in each of the said sections were substituted by the word 'occupant'.]
