Section 3 in Telangana Government Property (Preservation, Protection and Resumption) Act, 2007
3. Payment of compensation.
(1)Consequent upon the annulment of transactions and instruments under section 2, the transferee shall be entitled to be paid a reasonable compensation by the Government of [Telangana.] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.](2)The amount of consideration recited in any instrument enumerated in Schedule I with interest calculated at the rate of 12% per annum shall be deemed to be the reasonable compensation within the meaning of sub-section (1).
