Section 7(6) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(6)In every case referred to in sub-section (4) or subsection (5), the computation of the ceiling area shall first be made in respect of the family unit referred to in the said subsection, and after the surrender of the land held in excess of the ceiling area by such family unit, the remaining land held by such divorced spouse or adopted person, as the case may be, shall be included in the holding of such divorced spouse or adopted person, whether as an individual or as a member of a family unit of which such spouse or person has become a member.
