Section 11(1) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
(1)Any dispute regarding the kind, extent or location of any particular area of land to be purchased by a protected tenant under Section 38, shall be decided by the Tribunal after taking into consideration the following factors, namely:(i)location and kind of land, if any, already held by the protected tenant as owner;(ii)improvements, if any, made by the protected tenant on the lands; and(iii)such other factors as may be deemed relevant and necessary by the Tribunal.
