Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 27 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956 27. Recovery of compensation or costs or other sums payable under this Act. - Compensation under section 17 or costs under section 26 or any other sums payable under this Act shall be recoverable as arrears of land revenue.
