Section 10 in Telangana Abolition of Inams Act, 1955
10. Enquiry by Collector in certain cases.
- Collector shall examine the nature and history of all lands in respect of which an inamdar, kabiz-e-kadim, permanent tenant, protected tenant or non-protected tenant, claims to be registered as an occupant under sections 4, 5, 6, 7 and 8, as the case may be, and decide-(a)in whose favour, and in respect of which inam lands, the claims should be allowed;(b)the land revenue and the premium payable in respect of such lands.
