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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(3) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(3)Any person unauthorizedly occupying, or wrongfully in possession of any land, the transfer or partition of which, either by the act of parties or by the operation of law, is void under the provisions of this Act may be summarily evicted by the Collector.