Section 20(2) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
(2)The person whose has been terminated by the Government under the foregoing proviso, shall be entitled to compensation from the Government which shall be determined by the Board of Revenue in such manner as may be prescribed, having regard to the value of the and the unexpired portion of the period for which the was created. The decision of the Board of Revenue shall be final and not be liable to be questioned in any Court of law. Survey and Settlement of Estates
