Section 102 in Telangana Tenancy and Agricultural Lands Act, 1950
102. Act not to apply to certain lands and areas.
- Nothing in this Act shall apply -(a)[ to lands leased, granted, alienated or acquired in favour of or by [the Central Government or the State Government] [Amended by Act No.XIII of 1951.], a local authority or a Co-operative Society:][Provided that nothing in this clause shall apply to Inams, [lands dealt with under Chapter VI] [Amended by Act No.XXIII of 1951.] and to such other lands as may be prescribed;](b)to lands held on lease [with the permission of the Collector] [Amended by Act No.III of 1954.] for the benefit of an industrial or commercial undertaking;(c)to service Inam lands;(d)to Inams held by religious or charitable institutions; or(e)to any area which Government may, from time to time, by notification in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A. O. 1957.] specify as being reserved for urban, non-agricultural or industrial development.(f)[ to lands held by any Corporation established by or under a Central or Provincial or State Act, or any Government Company as defined in section 617 of the Companies Act, 1956.] [Inserted by Act No.2 of 1979.](g)[ to any agricultural land belonging to or given or endowed for the purpose of any charitable or Hindu religious institution or endowment as defined by the provisions of the Telangana] [Inserted by Act No.28 of 2002.] Charitable and Hindu Religious Institutions and Endowments Act..
