Section 17 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
17. Scheme to provide for compensation.
(1)The scheme prepared by the Consolidation Officer shall provide for the payment of compensation to any owner who is allotted a holding of less market value than that of his original holding and for the recovery of compensation from any owner who is allotted a holding of greater market value than that of his original holding provided that no compensation shall be payable for the pro-rata cut in the extent or value of the holdings resulting from the assignment of land under section 19.(2)The amount of compensation shall be determined so far as practicable in accordance with the provisions of section 18 of [the Hyderabad Land Acquisition Act, 1309 F] [Repealed by A.P. Act XX of 1959.].
