Section 17 in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
17. Ryotwari patta in service-tenure lands.
(1)Where any land (not consisting of an entire village) granted on service-tenure, whether to an individual or institution falls under Section 3, clause 16 (c) of Estates Land Act, then.(a)if the service to be rendered is personal or private service to the landholder, not being a religious, educational or charitable institution, the land shall be discharged from the condition of such service and the holder of such land shall be entitled to a ryotwari patta in respect of the land with effect on and from the notified date;(b)in all other cases, the holder of such land shall have the same rights in the land, and be subject to the same liabilities, as the inamdar of a minor service inam in a ryotwari village has in respect of his land. Provided that no ryotwari patta shall be granted in respect of any land which is forest or which falls under Section 3, clause (16), sub-clause (a) or (b), of the Estates Land Act.(2)The provisions of sub-section (1), clause (b), shall apply also to dasabandam inam lands in estates. Buildings in Estates
