Section 8 in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956
8. Right of permanent occupancy to tenants in inam lands held by institutions in inam villages:.
(1)In the case of an inam land held by an institution in an inam village, the tenant who is declared to be in occupation of the inam land on the 7th January, 1948, under Section 5, or if there is no such tenant, the tenant occupation of the land on the date of commencement of this Act, shall have a right of permanent occupancy in that land and the said right shall be heritable and shall be transferable by sale, gift or otherwise.(2)Where any tenant having such right of permanent occupancy;(i)fails to pay rent due by him to the institution:(a)in respect of a period immediately before the commencement of this Act, within sixty days from such commencement; or(b)in respect of a period after the commencement of this Act, within sixty days from the date when the rent becomes payable; Or(ii)uses, the land in any manner which materially impairs the value of the land and renders it unfit for agricultural purposes, it shall be lawful for the institution to evict such tenant as provided in Section 9.Explanation: For the purposes of this Section, Section 9 and Section 10, the expression "tenant" includes his successor in interest.
