Section 30 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
30. Rights in holdings.
- Every owner to whom a holding is allotted in pursuance of a scheme of consolidation shall have the same rights in such holding as he had in his original holding:Provided that nothing in this section shall apply to any person to whom a holding has been allotted under the provisions of sub-section (5) of section 22.
