Section 67A(iii) in Telangana Land Revenue Act, 1317 F.
(iii)where a Shikmidar is declared to be a pattadar in respect of any land under clause (i) or clause (ii), the former pattadar of that land, who has not received the price payable therefor from the Shikmidar, shall within a period of one year from the date of intimation to him, apply to the Deputy Collector for the determination of the reasonable price to be paid to the former pattadar for that land by the Shikmidar;
