Section 47(2)(k) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(2)(k) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(k)the manner in which compensation re-coverable from an owner shall be deposited by him under sub-section (4) of section 22;

(I)the manner in which right of holding may be allotted under sub-section (5) of section 22;