Section 28 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
28. Exercise by Consolidation Officer of powers under certain Acts.
(1)During the continuance of the consolidation proceedings the Consolidation Officer shall exercise and discharge the functions of a Revenue Officer under [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.] and [the Telangana Tenancy and Agricultural Lands Act, 1950(Act XXI of 1950.)] [Adapted by G.O.Ms.No.46 Law (F) Department, dated 01.06.2016.] and no Revenue Officer other than the Consolidation Officer shall take any proceedings under any of the said Acts in respect of any holding or land for the consolidation of which a notification has been issued under section 15.(2)Where in respect of any holding the Consolidation Officer proceeds to prepare a scheme under section 16-(a)all applications and proceedings including execution proceedings pending before any Revenue Officer under any of the said Acts in respect of any holding or land for the consolidation of which a notification has been issued under section 15, shall be transferred to the Consolidation Officer; and(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:Provided that nothing in this clause shall debar any person from making after the coming into force of a scheme of consolidation under section 23, any application in respect of any holding included in the scheme, if such application could lie under the provisions of any law for the time being in force.(3)The Consolidation Officer shall submit any order passed by him under any of the said Acts to the Collector for confirmation if an application in that behalf is made to him by any party to a proceeding under this section within thirty days from the date of the order.
