Section 29 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
29. Stay of proceedings under sections 120 and 124 of Act VIII of 1317 F. ban on transfer of land during continuance of consolidation proceedings.
- When a Consolidation Officer proceeds to prepare a scheme under section 16, during the continuance of the consolidation proceedings-(a)no proceedings,-(i)under section 120 or 124 of [the Telangana Land Revenue Act, 1317 F.(Act VIII of 1317 F.)] [Substituted by G.O.Ms.No.46 Law (F) Department, dated 01.06.2016.];(ii)for execution of any award made under [the Andhra Pradesh (Telangana) Co-operative Societies Act, 1952(Act XVI of 1952.)] [Repealed by A.P. Act 7 of 1964.];(iii)for execution of any award made under the Telangana Debt Conciliation Act, 1349F. (Act I of 1349 F.) or [the Andhra Pradesh (Telangana Area) Agricultural Debtors" Relief Act, 1956(Act XVI of 1956.)] [Repealed by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.];or(iv)for execution of any decree passed by a civil Court, in respect of any land in respect of which a notification has been issued under section 15 shall be commenced and all such proceedings if commenced, shall be stayed;(b)no person shall transfer any land in respect of which a notification under section 15 has been issued.
