Section 39(1) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
(1)The Director shall determine in accordance with such of the foregoing provisions as may be applicable to the estate(a)the basic annual sum in respect thereof; and(b)except in the case governed by Section 38, also the total compensation payable in respect of the estate.
