Section 33 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
33. Apportionment of compensation or net value in case of dispute.
- Where there is a dispute in respect of the apportionment of -(a)the amount of compensation determined under sub-section (2) of section 17 or sub-section (4) of section 18;(b)the net value realised or payable under sub-section (5) or (6) of section 22;(c)the total amount of compensation determined under sub-section (2) of section 31;the Consolidation Officer shall refer the dispute to the decision of the District Court and deposit the amount of the compensation or net value, as the case may be, in the Court and thereupon the provisions of sections 28 and 43 of [the Land Acquisition Act, 1309 (IX of 1309 F.)] [Repealed by A.P. Act XX of 1959.], shall, so far as may be, apply.
