Section 5 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
5. Determination and revision of standard area.
(1)The Government shall, after considering the objections, if any, received within four months of the date of publication of the notification under sub-section (2) of section 4 in the village concerned and making such further inquiry as it may deem fit, determine the standard area for each class of land in such local area.(2)The Government may, at any time, if it deems it expedient so to do, revise a standard area determined under sub-section (1). Such revision shall be made in the manner laid down in section 4 and sub-section (1).(3)The Government shall, by notification in the Official Gazette and in such other manner as may be prescribed, give public notice of any standard area determined under sub-section (1) or revised under sub-section (2).
