Section 7(1) in Telangana Tenancy and Agricultural Lands Act, 1950
(1)(a)Notwithstanding anything contained in section 6, a landholder holding land the area of which is equal to or less than three times the area of the family holding for the local area concerned may lease the land held by him:Provided that every such lease notwithstanding any agreement to the contrary shall be for a period of five years and at the end of the said period and thereafter at the end of each period of five years in succession, the tenancy shall, subject to the provisions of clauses (b) and (c) be deemed to be in force for a further period of five years on the same terms and conditions except to the extent that a modification therefor consistently with this Act is agreed to by both parties;(b)The land holder may by giving the tenant at least one year's notice in writing before the end of each of the periods referred to in clause (a) terminate, subject to the provisions of section 45, the tenancy in the last year of each of the said periods if he requires the land for cultivating personally:Provided that the area of the land, the tenancy of which can be so terminated, shall not exceed one family holding for each adult worker in a family;(c)Notwithstanding anything contained in clause (a) such tenancy shall, subject to the provisions of sections 27 and 28, be liable to be terminated by the landholder or the tenant on any of the grounds and in the manner provided in section 19.
