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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Telangana - Subsection

Section 9(2)(a) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(a)If, in effecting a partition of property among several co-sharers, it is found that a co-sharer is entitled to a specific share in the land and cannot be given that share without creating a fragment, he shall be compensated in money for that share. The amount of compensation shall be determined so far as practicable in accordance with the provisions of section 18 of [the Hyderabad Land Acquisition Act, 1309 Fasli (IX of 1309 Fasli)] [Repealed by A.P. Act XX of 1959.].