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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(4) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(4)Notwithstanding anything contained in sub-section (2) no owner shall be entitled to possession of any holding allotted to him under the scheme unless he deposits in the prescribed manner within sixty days of the commencement of the said agricultural year such compensation as is recoverable from him under the scheme.