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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(4) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(4)If the Board of Revenue refuses to confirm the scheme, it shall refer the whole case back to the Consolidation Officer through the Settlement Commissioner for redrafting the scheme. All the foregoing provisions of this Chapter shall apply to the scheme so redrafted.