Section 67B in Telangana Land Revenue Act, 1317 F.
67B. [ Validation of certain transfers of land and conferment of pattadari rights on transferees. [Inserted by Act No. 13 of 1969.]
(1)Notwithstanding anything in this Act where, before the commencement of the Andhra Pradesh (Telangana Area) Land Revenue (Amendment) Act, 1964, any transferee has in good faith purchased or otherwise acquired the interests of the Shikmidar in the land either directly from the Shikmidar or from any other person who in good faith acquired such interests, and where such transferee is in possession of the land on such commencement, apply to the Deputy Collector within whose jurisdiction the land is situate for declaring him as pattadar of that land.(2)Where transferee has made an application for declaring him to be a pattadar in respect of any land under sub-section (1), if the former pattadar has not received the price payable thereof from the transferee, the Shikmidar or any other person who in good faith purchased the interests of the Shikmidar in the land, such former pattadar shall, within a period of one year from the date of intimation to him by the Deputy Collector of such application, apply to the Deputy Collector for the determination of the reasonable price to be paid to him by the transferee.(3)On receipt of an application under sub-section (2), the Deputy Collector shall give notice to the applicant and the transferee and to all other persons who appear to him to be interested, of the date, time and place at which he proposes to inquire into the application and on the completion of the enquiry, he shall determine the reasonable price payable for the land by the transferee to the applicant:Provided that the amount so determined as reasonable price shall not be more than ten times and less than eight times the difference between the rent paid or payable by the Shikmidar to the former pattadar for the year 1952 and the land revenue paid or payable for that year by the former pattadar to the Government in respect of that land.(4)Where the transferee fails to pay, in the manner and within the time prescribed, the reasonable price for the land in respect of which he has applied to be declared as pattadar under sub-section (1), as determined by the Deputy Collector, the amount so payable shall be recovered from the transferee as an arrear of land revenue in the following manner and paid to the former pattadar referred to in sub-section (2), of the land,-(a)by the sale of the properties, if any, of the transferee other than the land in respect of which the reasonable price is payable;(b)where he has no properties other than such land or where the amounts realised from such properties falls short of the reasonable price, by the sale of such land.(5)The Deputy Collector shall after satisfying himself that the price payable to the former pattadar referred to in sub-section (2) has been paid or has been deposited within such time and in such manner as may be prescribed, require the transferee to deposit in the office of the Deputy Collector an amount equal to the registration fees and the stamp duty that would have been payable had the transfer been effected by a registered document in accordance with the provisions of the Indian Registration Act, 1908. On the deposit of such amount, the Deputy Collector shall issue a certificate in the prescribed form to the transferee declaring him as pattadar of that land and such certificate shall, notwithstanding anything in the Indian Registration Act, 1908, be conclusive evidence of such transfer.]
