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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Telangana - Subsection

Section 31(3) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(3)Notwithstanding anything contained in section 22, the Consolidation Officer shall, in the prescribed manner put any mortgagee or encumbrancer entitled to possession into possession of the holding to which his mortgage or other encumbrance has been transferred under sub-section (1).