Section 13(3) in Telangana Bhoodan and Gramdan Act, 1965
(3)On the expiry of the period of two months specified in sub-section (1) and after giving notice to the Board and the Local Committee concerned, and to the donor and the person, if any, who has filed objections, the Tahsildar shall proceed to investigate as to the right, title and interests of the donor in respect of the land donated by him and consider all the objections filed under sub-section (1), and thereafter he may by an order either accept the declaration or reject it for any of the reasons mentioned in sub-section (6).
