Section 58A in Telangana Land Revenue Act, 1317 F.
58A. [ Sanction of [Collector] [Amended by Act No.IV of 1345 F.] for transfer of occupied land compulsory in certain cases.
(1)Notwithstanding anything contained in the preceding section the Government may by [Official Gazette] [Substituted for 'Jarida' by Act No.IV of 1345 F.] notify in respect of any village or tract of [the area to which this Act extends] [Substituted for 'Mumalik-i-Mahroosa-i-Sarkari-i-Aali' (H.E.H. the Nizam's Dominions) A.P.A.O. 1957.] that the right of occupation of any land under section 54 given after the date of the notification shall not be transferable without obtaining the previous sanction of the [*] [Amended by Act No.III of 1355 F.] [Collector] [Substituted for 'Taluqdar' by the A.P.A.O. 1957.] [*] [Amended by Act No.III of 1355 F.].(2)The Government may also at its discretion from time to time notify by [Official Gazette] [Substituted for 'Jarida' by Act No.IV of 1345 F.], that any part or person or class of persons of such village or tract of [the area to which this Act extends] [Substituted for 'Mumalik-i-Mahroosa-i-Sarkari-i-Aali' (H.E.H. the Nizam's Dominions) A.P.A.O. 1957.] to which the provisions of sub-section (1) have been made applicable shall be exempt from the said provisions.
