Section 67B(3) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(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.
