Section 7(3) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
(3)No protected tenant shall be entitled to be registered as an occupant under sub-section (1) unless he pays to the Government as premium an amount equal to forty times the land revenue for dry land and thirteen times for wet land. The amount of premium shall be payable in not more than ten annual instalments along with the annual land revenue and in default of such payment shall be recoverable as arrears of land revenue due on the land in respect of which it is payable.[Provided that a protected tenant who is a poor person shall be entitled to be registered as an occupant under sub-section (1), without payment of any premium to the Government] [Added. by Act 19 of 2011, w.e.f. 15.3.2012, vide G.O.Ms. No. 166 Revenue (JA) Department, dated 14.3.2012.]
