Section 18 in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
18. Declaration of future acquisitions.
- [(1)] [Renumbered as sub-section (1) by Act No.10 of 1977.] Where on or after the notified date there takes place -(a)any acquisition in any manner whatsoever, usufructuary mortgage, or lease of any land; or(b)any marriage or adoption; or(c)any alteration in the classification of the land;and after such acquisition, usufructuary mortgage, lease, marriage, adoption or alteration, the total extent of land held by any person or by all the members of any family unit in the aggregate exceeds the ceiling area such person or family unit shall, within a period of sixty days from the date of such acquisition, usufructuary mortgage, lease, marriage, adoption or alteration, furnish a declaration of the holding of such person or family unit; and all the relevant provisons of this Act shall apply as if it was a declaration furnished under section 8.Explanation I. - For the purpose of this section, the number of members of a family unit shall be reckoned with reference to the date of such acquisition, usufructuary mortgage, lease, marriage, adoption or alteration, as the case may be.Explanation II. - For the purpose of the application of the provisions of sections 9 and 17, the expression ?notified date' shall be construed as the date of acquisition, usufructuary mortgage, lease, marriage, adoption or alteration, as the case may be.Explanation III. - For the removal of doubts, it is hereby clarified that no declaration under this section need be furnished where the total extent of land held by all the members of a family unit in the aggregate exceeds the ceiling area solely on account of any reduction in the number of members of the family unit.Explanation IV. - Where a land surrendered by a family unit under this Act is land held by a joint family, it shall be open to the members of the family unit and other members of the joint family to partition the land remaining with such joint family after such surrender and if such family unit comes to hold land in excess of the ceiling area solely on account of such partition, such family unit shall not be required to furnish a fresh declaration under this section and the relevant provisions of this Act applicable to a family unit holding land in excess of the ceiling area shall not apply to such family unit.[Explanation V. [Inserted by Act No.10 of 1977.] - For the removal of doubts it is hereby clarified that when a land held by a limited owner reverts to the person having a vested interest in the remainder by virtue of sub-section (5-A) of section 12 or otherwise, there shall be deemed to be an acquisition of such land by such person for the purposes of this section.](2)[ Where any land is acquired or taken on lease by a person solely for a non-agricultural purpose connected with or incidental to an industry, the Government may, after making such enquiry as they may deem fit, by order, exempt, subject to such conditions, if any, as may be specified in the order, such land from the provisions of subsection (1).Explanation. - For the purposes of this sub-section, the expression ?non-agricultural purpose? means a purpose which is not an agricultural purpose or a purpose ancillary thereto, including horticulture; and the expression 'industry' means any business, profession, trade, undertaking or manufacture.] [Inserted by Act No.10 of 1977.]
