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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(1)On notification of a standard area under sub-section (3) of section 5 for a local area all fragments in the local area shall be entered in the Record of Rights, or where there is no Record of Rights in such village record as the Government may prescribe.