Section 11 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
11. Manner of deciding questions arising in respect of purchases of land by a protected Tenant:.
(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.(2)if there is any dispute between protected tenant and the landholder or if there is any dispute between the protected tenants inter se, regarding any other matter in relation to the purchase of the land, the Tribunal shall decide such disputes after taking such evidence as may be adduced.
