Section 5(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(1)The Government shall, after considering the objections, if any, received within four months of the date of publication of the notification under sub-section (2) of section 4 in the village concerned and making such further inquiry as it may deem fit, determine the standard area for each class of land in such local area.
