Section 22(5) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(5)Where an owner fails to comply with the provisions of sub-section (3), his right in such holding may be allotted in the prescribed manner by the Consolidation Officer to any other person who pays the value of the holding, and in such case the value realised after deducting the expense (hereinafter called the net value) shall be paid to the owner and any other person having an interest in the holding.
