Section 6 in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956
6. Determination of the one-third share of the inam land in the occupation of a tenant:.
(1)Where there is agreement between the tenant and the inamdar as to the particular portion of the land to be given to inamdar towards his one-third share under clause (b) or clause (c) of sub-section (2) of Section 4, they shall file a joint statement before the Tahsildar to that effect furnishing full particulars; where there is no such agreement, the tenant or the inamdar, shall within the prescribed period make an application to Tahsildar for the determination of the portion of the inam land in the occupation of the tenant to be given to the inamdar towards his one-third share.(2)On receipt of such an application the Tahsildar, shall cause to be served in the prescribed manner a notice on the inamdar and the tenant, give them reasonable opportunity of being heard and determine the particular portion of the inam land to be given to the inamdar under clause (b) or clause (c) of sub-section (2) of Section 4 towards his one third share. In so determining the Tahsildar shall have due regard to the nature and value of the land and the convenience of cultivation thereof.(3)Any person aggrieved by a decision of the Tahsildar under sub-section (2) may appeal to the Revenue Court within sixty days from the date of communication of the decision [x x x] [ The Words 'by registered post' omitted by Act 3 of 1960.] and the Revenue Court may, after giving the parties to the appeal a reasonable opportunity of being heard, pass such orders on the appeal as it thinks fit.(4)The decision of the Revenue Court under the sub-section (3), and where no appeal is filed, the decision of the Tahsildar under sub-section (2) shall be final.
