Section 12(2) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(2)The owner to whom the possession of the land reverts under sub-section (1) from an usufructuary mortgagee shall be liable to pay the mortgage money due to the usufructuary mortgagee in respect of that land with interest at the rate of six per cent per annum from the date of such reversion, and the said land shall continue to be the security for such payment.
