Section 7(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(1)No person shall transfer any fragment in respect of which a notice has been given under sub-section (2) of section 6 except to the owner of a contiguous survey number or recognised sub-division of a survey number:Provided that the holder of such fragment may mortgage or transfer it to the Government or a land mortgage Bank or any other Co-operative Society as security for any loan advanced to him by the Government or such bank or society, as the case may be.
