Section 3(f) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(f)'family unit' means-(i)in the case of an individual who has a spouse or spouses, such individual, the spouse or spouses and their minor sons and their unmarried minor daughters, if any;(ii)in the case of an individual who has no spouse such individual and his or her minor sons and unmarried minor daughters;(iii)in the case of an individual who is a divorced husband and who has not remarried, such individual and his minor sons and unmarried minor daughters, whether in his custody or not; and(iv)where an individual and his or her spouse are both dead, their minor sons and unmarried minor daughters.
