Section 10 in Andhra Pradesh Conferment of Pattadari Rights on Shikmidars Rules, 1964
10.
(1)The Shikmidar shall pay the reasonable price as determined under sub rule (3) of Rule 9 within a period of 3 years from the date of the order of the Deputy Collector, in such instalments as the Deputy Collector may fix.(2)In case of a dispute or refusal of the land holder to accept the reasonable price or the instalment fixed by the Deputy Collector, the Shikmidar shall deposit the amount in Deputy Collector Office and such deposit shall constitute discharge of the Shikmidar liability for payment of the reasonable price to the land holder.
