Section 48 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
48. Amendment of Act XXI of 1950.
- In [the Telangana Tenancy and Agricultural Lands Act, 1950] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]-(1)clauses (d) and (hh) of sub-section (1) of section 2 shall be omitted;(2)for clause (iii) of sub-section (4) of section 44, the following clause shall be substituted, namely:-"(iii) securing as far as possible contiguous blocks to the landholder, or the protected tenant;"(3)Chapter VII shall be omitted:Provided that the omission of the said Chapter shall not affect the previous operation of that Chapter, and any action taken thereunder before the commencement of this Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been taken under this Act and shall continue in force until it is superseded under this Act.
