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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(1) in Telangana Prevention of Fragmentation and Consolidation of Holdings Act, 1956

(1)The Consolidation Officer shall, after giving due notice to the land owners concerned and the Village Committee, visit each of the concerned villages and shall in consultation with the village Committee proceed to prepare a scheme for the consolidation of holdings which shall include such statements, records and maps as may be prescribed.