Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 8 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956 8. Restriction on permanent alienation of land, etc. - No land shall be permanently alienated, leased or sub-divided so as to create a fragment.
