Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Telangana - Subsection Section 5(2) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976 (2)The right of ownership conferred on an occupant of homestead under sub-section (1) shall be heritable but not alienable.
