Section 12 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
12. Transfer of fragment to the Government.
(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.(2)Any such fragment may be disposed of as un-occupied land under the provisions of [the Telangana Land Revenue Act 1317 F.(Act VIII of 1317 F.)] [Adapted by G.O.Ms.No.46 Law (F) Department, dated. 01.06.2016.]
