Section 66 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
66. Liability and rights of Pote Pattadar.
- A Pote pattadar shall pay on his portion of land proportionate land revenue and so long as he continues to pay the land revenue for his share he shall not be evicted from his portion of land. The pattadar shall not be entitled to enhance the Government land revenue on the land of the pote pattadar.
