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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Telangana - Subsection

Section 22(6) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(6)If no person is forthcoming to pay the value of the holding, the Government may recover from the owner the compensation recoverable from him under the scheme as an arrear of land revenue or the Government may itself purchase the holding after paying the net value of the holding to the owner and any other person having interest in the holding.