Section 6(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(2)Notice of every entry made under sub-section (1) shall be given in the manner prescribed for the giving of notice under [the Andhra Pradesh (Telangana Area) Record of Rights in Land Regulation, 1358 F.(Regulation LVIII of 1950)] [Repealed by Act No.26 of 1971.] of an entry in the register of mutations.
