Section 10(2) in Andhra Pradesh Conferment of Pattadari Rights on Shikmidars Rules, 1964
(2)In case of a dispute or refusal of the land holder to accept the reasonable price or the instalment fixed by the Deputy Collector, the Shikmidar shall deposit the amount in Deputy Collector Office and such deposit shall constitute discharge of the Shikmidar liability for payment of the reasonable price to the land holder.
