Section 12(5) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(5)The owner to whom the possession of the land reverts under sub-section (4) shall be liable to discharge the claim enforceable against the land by [xxx] [Omitted by Act No.10 of 1977.] person in possession; and the land surrendered shall, if held as a security, continue to be the security.
