Section 9 in Andhra Pradesh Conferment of Pattadari Rights on Shikmidars Rules, 1964
9.
(1)An application for determination of the reasonable price under clause (iii) of Section 67-A of the Act shall be submitted by the former pattadar to the Deputy Collector in Form V.(2)On receipt of the application under sub rule (1) the Deputy Collector shall fix the date, time and place for holding an enquiry and inform parties of the same in Form IV.
