Section 34 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
34. Alienation and sub-division of consolidated holdings.
- Notwithstanding anything contained in any law for the time being in force, no person to whom a holding has been allotted under this Act shall-(a)transfer any holding or part thereof except in accordance with such conditions as may be prescribed;(b)except with the permission in writing of the Board of Revenue, sub-divide such holding.
