Section 53C(7) in Telangana Tenancy and Agricultural Lands Act, 1950
(7)The amount of compensation payable for assumption of management shall consist of a recurring payment determined in accordance with the provisions of section 11 and sub-section (3) of section 17 and such other sums, if any, as may be found necessary to compensate the landholder for all or any of the following matters, namely:-(i)pecuniary loss due to assumption of management;(ii)expenses on account of vacating the land the management of which has been assumed;(iii)expenses on account of re-occupying the land on the termination of the management;(iv)damage, if any, caused to the land during the period of management, including the expenses that may have to be incurred for restoring the land to the condition in which it was at the time of assumption of management.
