Section 29(a) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(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 [Repealed by A.P. Act 7 of 1964.];(iii)for execution of any award made under the Telangana Debt Conciliation Act, 1349F.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 [Repealed by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.];or(iv)for execution of any decree passed by a civil Court, in respect of any land in respect of which a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;
