Section 11 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
11. Penalty for transfer or partition, contrary to provisions of Act.
(1)The transfer or partition of any land contrary to the provisions of this Act shall be void.(2)The owner of any land so transferred or partitioned shall be liable to pay such fine not exceeding Rs. 500 as the Collector may, subject to the general orders of the Government, direct. Such fine shall be recoverable as arrears of land revenue.(3)Any person unauthorizedly occupying, or wrongfully in possession of any land, the transfer or partition of which, either by the act of parties or by the operation of law, is void under the provisions of this Act may be summarily evicted by the Collector.
