Section 25(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(1)The Consolidation Officer shall grant every owner to whom a holding has been allotted in pursuance of a scheme of consolidation and to every person to whom a right is allotted under sub-section (5) of section 22, a certificate in the prescribed form duly registered under the Indian Registration Act, 1908 (Central Act 16 of 1908.) to the effect that the holding has been transferred to him in pursuance the scheme.
