Section 44(4) in Telangana Tenancy and Agricultural Lands Act, 1950
(4)The Government shall provide by rules for:-(i)manner of conducting enquiries into the applications for resumption;(ii)[ the manner of filing reservation statement of lands reserved for resumption and the issue of certificate by the Deputy Collector;] [Added by Act No.III of 1956.](iii)[ securing as far as possible contiguous blocks to the landholder, or the protected tenant;] [Substituted by Act No.XL of 1956.](iv)[] [Added by Act No.III of 1956.] exchange and consolidation of fragments to secure as far as possible contiguous blocks to the land holder, or the protected tenant;(v)[] [Added by Act No.III of 1956.] time when the resumption will take effect;(vi)any other matter as may be considered necessary for giving effect to the provisions of this section.
