Section 67A(v) in Telangana Land Revenue Act, 1317 F.
(v)where the Shikmidar fails to pay, in the manner and within the time prescribed, the reasonable price for the land in respect of which he has been declared as pattadar under clause (i) or clause (ii), as determined by the Deputy Collector, the amount so payable shall be recovered from the Shikmidar as an arrear of land revenue in the following manner and paid to the former pattadar of the land,-
