Section 13(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)[ In the Hyderabad Land Revenue Act, 1317 Fasli, in section 76, after the words "Taluqdar may" and in sub-section (2) of section 89B, after the words "assessment of plot numbers shall" the words and figures "subject to the provisions of the Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947" shall be inserted.
