Section 67B(2) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(2)Where transferee has made an application for declaring him to be a pattadar in respect of any land under sub section (1), if the former pattadar has not received the price payable thereof from the transferee, the Shikmidar or any other person who in good faith purchased the interests of the Shikmidar in the land, such former pattadar shall, within a period of one year from the date of intimation to him by the Deputy collector of such application, apply to the Deputy Collector for the determination of the reasonable price to be paid to him by the transferee.
