Section 67A in Telangana Land Revenue Act, 1317 F.
67A. [ Conferment of Pattadari rights on Shikmidars. [Substituted by Act No.8 of 1964.]
- Notwithstanding anything in any law, usage, contract, grant, decree or order of a court but subject to the provisions of section 166-B,-(i)a Shikmidar who was granted a Shikmidari certificate in respect of any land by a Revenue Officer, shall be declared as pattadar of that land by the Deputy Collector in whose jurisdiction the land is situate, within a period of [seven years] from the date of commencement of the Andhra Pradesh (Telangana Area) Land Revenue (Amendment) Act, 1964 and the Deputy Collector shall issue a certificate to that effect in the prescribed form and give intimation thereof to, the former pattadar of that land; and such certificate shall be binding on the former pattadar;(ii)[ where no Shikmidari certificate was granted to a Shikmidar in respect of any land by a Revenue Officer as provided in clause (i), the Deputy Collector, shall on an application made within a period of seven years from the date of commencement of the Andhra Pradesh (Telangana Area) Land Revenue (Amendment) Act, 1964, or may, suo motu at anytime, after making an enquiry in the prescribed manner, declare the Shikmidar as pattadar of that land and issue a certificate to that effect in the prescribed form and give intimation thereof to the former pattadar of that land and such certificate shall be binding on the former pattadar;] [Substituted by Act No.13 of 1969.](iii)where a Shikmidar is declared to be a pattadar in respect of any land under clause (i) or clause (ii), the former pattadar of that land, who has not received the price payable therefor from the Shikmidar, shall within a period of one year from the date of intimation to him, apply to the Deputy Collector for the determination of the reasonable price to be paid to the former pattadar for that land by the Shikmidar;(iv)on receipt of an application under clause (iii), the Deputy Collector shall give notice to the applicant and the Shikmidar who is declared as pattadar and to all other persons who appear to him to be interested, of the date, time and place at which he proposes to enquire into the application and on the completion of the enquiry, he shall determine the reasonable price payable for the land by the Shikmidar to the former pattadar: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;(v)where the Shikmidar fails to pay, in the manner and within the time prescribed, the reasonable price for the land in respect of which he has been declared as pattadar under clause (i) or clause (ii), as determined by the Deputy Collector, the amount so payable shall be recovered from the Shikmidar as an arrear of land revenue in the following manner and paid to the former pattadar of the land,-(a)by the sale of the properties, if any, of the Shikmidar other than the land in respect of which the reasonable price is payable;(b)where he has no properties other than such land or where the amount realised from such properties falls short of the reasonable price, by the sale of such land.Explanation. - [In this section and in section 67-B] [Substituted by Act No.13 of 1969.],-(i)the expression 'Shikmidar' shall, in relation to any land, include a person who shall be deemed to be a Shikmidar in respect of that land under section 67;(ii)the expression 'pattadar' shall, in relation to any land, include any other person interested in that land but does not include a 'Shikmidar'.]
