Section 7(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(2)Notwithstanding anything contained in [the Telangana Tenancy and Agricultural Lands Act, 1950(Act XXI of 1950)] [Adapted by G.O.Ms.No.46 Law (F) Department, dated. 01.06.2016.], no such fragment shall be leased to any person other than a person cultivating any land which is contiguous to the fragment.
