Section 13 in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
13.
Notwithstanding anything contained in this Act, or any other law for the time being in force, if any, permanent tenant, protected tenant or non-protected tenant has, prior to the date of vesting, paid any consideration to the inamdar for obtaining the right of possession and the said amount is equal to 60 per cent or more of the premium chargeable under Sections 6 7 and 8, he would be entitled to the deduction only to the extent of 60per cent and if the said amount is less than 60 per cent of the premiurx he would be entitled to deduction to the extent of the amount actually raid by him. The amount so deducted from the premium shall be adjusted towards the compensation payable to the Inamdar under clause (ii) of Section 12.
