Section 28(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(1)During the continuance of the consolidation proceedings the Consolidation Officer shall exercise and discharge the functions of a Revenue Officer under [the Telangana Land Revenue Act, 1317 F.(Act VIII of 1317 F.)] [Adapted by G.O.Ms.No.46 Law (F) Department, dated 01.06.2016.] and [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.] and no Revenue Officer other than the Consolidation Officer shall take any proceedings under any of the said Acts in respect of any holding or land for the consolidation of which a notification has been issued under section 15.
