Section 7 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
7. Notice:.
(1)The notice required to be given by the land holder under sub-section (1) of Section 15 of the Act, to the cultivating tenant shall be in Form-VI.(2)The cultivating tenant shall exercise his option to purchase the land within thirty days from the date of receipt of such notice.(3)When an application under sub-section (3) of Section 15 of the Act for determination of the reasonable price of land is received by the Special Officer, he shall determine the reasonable price of the land in the manner prescribed in the proviso to sub-section (3) of Section 15.(4)The Special Officer shall fix the dates on which and the person to whom the reasonable price determined in sub-rule (3) shall be paid in ten equal annual instalments by the cultivating tenant under sub-section (4) of Section 15.
