Section 13 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
13. Determination of compensation for purposes of section 12.
- In determining the compensation for the purposes of section 12, the Collector shall have regard to the provisions of section 18 of [the Hyderabad Land Acquisition Act, 1309 Fasli (IX of 1309 Fasli)] [Repealed by A.P. Act XX of 1959.].
