Section 7 in Telangana Land Revenue (Enhancement) Act, 1967
7. Determination of additional land revenue.
(1)The additional land revenue payable under this Act by each pattadar in respect of his land in every village shall ordinarily be determined for the first fasli year after the commencement of this Act, and assessed by the Tahsildar in accordance with the provisions of section 3 or section 4 or section 5, as the case may be. The additional land revenue so determined shall continue in force until modified by the competent authority in accordance with the provisions of this Act.(2)The Tahsildar shall cause a notice to be served on each pattadar specifying the particulars and the extent of the land held by him, the land revenue payable on that land and the additional land revenue payable under this Act and may publish the notice in such form and in such manner as may be prescribed.(3)Any person interested, and objecting to the land revenue or the additional land revenue specified in the notice may make an application in writing to the Tahsildar within thirty days from the date of service of the notice on him and the Tahsildar shall consider any such objection and pass such orders thereon as he thinks proper.
