Section 22(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(2)If two-thirds or more of such owners do not agree to enter into possession under sub-section (1), all the owners shall be entitled to possession of the holdings allotted to them under the scheme from the commencement of the agricultural year next following the date of publication of the notification in the Official Gazette under sub-section (1).
