Section 51 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
51. Settlement of land revenue with whom to be made.
- The settlement of the land revenue of each number or pote number shall be made with the pattadar of the number of pote number. If such person be absent and there be no authorised agent of his in the district, such settlement shall be made with the person who has acquired from him the occupancy right of such land or who is on his behalf in occupation of such land; but if the pattadar is of unsound mind or is a minor or incapable to contract, the settlement of land revenue shall be made with his lawful guardian or after six months notice with the Shikmidar or the Asami who is the land holder.
