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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(9) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976

(9)'homestead' means the site of any dwelling house occupied, either as licensee or otherwise, by any landless agriculturist or agricultural labourer or artisan in any village and includes such other area adjacent to the dwelling house as may be necessary for the convenient enjoyment of such dwelling house;