Section 67B(4) in Telangana Land Revenue Act, 1317 F.
(4)Where the transferee fails to pay, in the manner and within the time prescribed, the reasonable price for the land in respect of which he has applied to be declared as pattadar under sub-section (1), as determined by the Deputy Collector, the amount so payable shall be recovered from the transferee as an arrear of land revenue in the following manner and paid to the former pattadar referred to in sub-section (2), of the land,-(a)by the sale of the properties, if any, of the transferee other than the land in respect of which the reasonable price is payable;(b)where he has no properties other than such land or where the amounts realised from such properties falls short of the reasonable price, by the sale of such land.
