Section 8(1) in Telangana Abolition of Inams Act, 1955
(1)Every non-protected tenant, shall, with effect from the date of vesting subject to section 37 of [the Telangana Tenancy and Agricultural Lands Act, 1950] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] (Act XXI of 1950). be entitled to be registered as an occupant of such inam lands in his possession as may be left over after the allotment under section 4 which, immediately before the date of vesting, were under his personal cultivation and which, together with any lands he separately owns and cultivates personally, are equal to four and a half times the 'family holding'.
