Section 9 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
9. Determination of reasonable price of land which protected tenant is entitled to purchase:.
(1)When an application under sub-section (3) of Section 38 for determination of the reasonable price of land is received by the Tribunal, it shall determine the reasonable price of the land after taking into consideration the factors prescribed for consideration in fixing reasonable rent under Section 17 and such other additional factors as in its opinion are relevant and necessary.(2)The amount of price so determined by the Tribunal under sub- rule (1) shall be deposited by the protected tenant in such instalments, and within such time as may be fixed or extended by the Tribunal, but not exceeding in any case one year from the date of determination of the reasonable price:Provided that the Government may by general or special order, vary the number of instalments and extend the time provided for in sub-rule (2).
