Section 12(2) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
(2)Any such fragment may be disposed of as un-occupied land under the provisions of [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.]
