Section 67A(i) in Telangana Land Revenue Act, 1317 F.
(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;
