Section 21(ii) in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
(ii)to resume possession of any land granted on lease or any portion thereof at any time upon giving three calendar month s previous writing in that behalf to the lessee under the hand of the Estates Officer and upon paying to the lessee compensation for such erections and buildings construct or erected under proper authority and standing on the land. If there is any dispute as to the amount of such compensation, the same shall be referred to the District Collector, Hyderabad, whose decision shall be binding upon the lessee.
