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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Telangana - Subsection

Section 12(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(1)Any owner of a fragment may transfer it to the Government for the purposes of the Government on payment by the Government of such compensation to persons possessing interest therein as the Collector may determine and thereupon the fragment shall vest absolutely in the Government for the purpose of the Government free from all encumbrances.