Section 4 in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956
4. Settlement of standard areas.
(1)The Government may, after such inquiry as it deems fit and after consultation with [the Land Commission] [Substituted for the words 'the Hyderabad Land Commission' by the Andhra Pradesh Adaptation Order 1957.] established under section 87A of [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.] , or such other authority as it may deem fit provisionally settle for any class of land in any local area the minimum area that can be cultivated profitably as a separate plot.(2)The Government shall, by notification in the Official Gazette and in such other manner as may be prescribed, publish the minimum areas provisionally settled by it under sub-section (1) and invite objections thereto.
