Section 6(3) in Telangana Abolition of Inams Act, 1955
(3)No permanent tenant shall be registered as an occupant of any land under sub-section (1) unless he pays to the Government as premium an amount equal to twenty five times the land revenue for dry land and nine times for wet land. The amount of premium shall be payable in not more than ten annual instalments along with the annual land revenue and in default of such payment, shall be recoverable as arrears of land revenue due on the land in respect of which it is payable.[Provided that a permanent tenant who is a poor person shall be eligible to be registered as an occupant under sub-section (1), without payment of any premium to the Government.Explanation. For the purpose of this section, section 7 and section 8, a poor person is one who does not own any land or property other than the Inam land under his occupation and enjoyment and whose family income is not more than the income as prescribed by the Government from time to time for treating him as a person below poverty line.] [Added by Act No.19 of 2011.]
