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

State of Telangana - Subsection

Section 11(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(2)The owner of any land so transferred or partitioned shall be liable to pay such fine not exceeding Rs. 500 as the Collector may, subject to the general orders of the Government, direct. Such fine shall be recoverable as arrears of land revenue.