Section 53G(3) in Telangana Tenancy and Agricultural Lands Act, 1950
(3)The Government shall distribute the lands so acquired in the order laid down in section 53-E and may collect the price of the land so distributed at such rates as may be prescribed in a lumpsum, or in instalments from the persons to whom the lands are distributed.] [Substituted by Act No.III of 1956.][Chapter VII. [Chapter VII omitted by Act No.XL of 1956.] Prevention of Fragmentation and the Consolidation of Holdings.]
