Section 12 in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
12. Reversion and vesting of land surrendered.
- Where any land is surrendered or is deemed to have been surrendered under this Act by any usufructuary mortgagee or tenant, the possession of such land shall subject to such rules as may be prescribed revert to the owner.(2)The owner to whom the possession of the land reverts under sub-section (1) from an usufructuary mortgagee shall be liable to pay the mortgage money due to usufructuary mortgagee in respect of the land with interest at the rate of six per cent per annum from the date of such revision, and the said land shall continue to be the security for such payment.(3)The owner to whom the possession of the land reverts under sub-section (1) from a tenant shall be entitled to receive from the tenant rent due for the period ending with the last crop harvested by such tenant.(4)Where any land is surrendered or is deemed to have been surrendered under this Act [x x x] [The words 'by any limited owner or' omitted by Act 10 of 1977, w.r.e.f. 1-1-1975.] by any person in possession by virtue of a mortgage by conditional sale or through a part performance of contract for sale or otherwise, the possession of such land shall subject to such rules as may be prescribed, revert to the owner.(5)The owner to whom the possession of the land reverts under sub-section (4) shall be liable to discharge the claim enforceable against the land by [x x x] [The words 'the limited owner or' omitted by ibid.] person in possession : and the land surrendered shall if held as a security, continue to be the security.]Inserted by ibid.[(5A) Where any land is surrendered or is deemed to have been surrendered under this Act by any limited owner, the possession of such land shall, subject to such rules as may be prescribed; reverted to the person having a vested interest in the remainder and such person shall be liable to discharge the claim enforceable against the land by the limited owner; and the said land shall, if held as a security, continue to be the security.](6)Notwithstanding anything contained in this section, where any land surrendered by an usufructuary mortgagee or a tenant [x x x] [The words 'or a limited owner' omitted by ibid.] or a person in possession referred to in sub-section (4), is also a land surrendered by the owner, the provisions of Section 11 shall apply.
