Section 15 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
15. Manner of apportioning rent on the termination of the tenancy in respect of a part of the land leased to a protected tenant:.
(1)Where after the tenancy of a part of the land leased to a protected tenant is terminated by a landholder under sub-section (2) of Section 44 and the possession of the land is obtained by him by virtue of an order of the Tahsildar under sub-section (2) of Section 32, in case the landholder and the protected tenant do not agree as to the amount of the rent to be paid for the area of the land left with the protected tenant, the landholder or the protected tenant may make an application in Form IX to the Tahsildar for the apportionment of the rent.(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.
