Section 15(2) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
(2)On receipt of the application under sub-section (1), the Tahsildar shall issue a notice to the protected tenant or the landholder, as the case may be, and after holding an inquiry, fix the rent of the area of land left with the protected tenant after taking into consideration the following factors:(a)the total area and kind of land held by the protected tenant before the termination of his tenancy of a part of the land and the rent paid by him for it;(b)the factors mentioned in sub-section (3) of Section 17. Nothing contained in this rule shall at any time prevent a protected tenant from applying for fixation of reasonable rent under Section 17.
