Section 48(3) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(3)Chapter VII shall be omitted:Provided that the omission of the said Chapter shall not affect the previous operation of that Chapter, and any action taken thereunder before the commencement of this Act shall, in so far as it is not inconsistent with the provisions of this Act, be deemed to have been taken under this Act and shall continue in force until it is superseded under this Act.
