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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2)(b) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(b)the Consolidation Officer shall, by proclamation, call upon all persons who claim to be entitled to possession under any of the said Acts of any holding for the consolidation of which a notification has been issued under section 15 to make within the prescribed period an application to be put in possession of such holdings; and any person who fails to do so within the prescribed period shall thereafter be debarred from making it: