Section 10 in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
10. Determination of date on which under-tenure estate was created.
(1)The landholder of an under-tenure estate or any other person interested may, within three months from the notified date, or such further time as the appropriate Settlement Officer may in his discretion allow, apply to him for a decision as to whether such estate was created before or after the date on which the principal estate was permanently settled.(2)The Settlement Officer shall then hear the parties and afford to them a reasonable opportunity of adducing all such evidence either oral or documentary as they may desire to, examine all such documents as he has reason to believe are in the possession of the Government and have a bearing on the claims before him and give his decision in writing.(3)The Government or any person deeming himself aggrieved by a decision of the Settlement Officer under sub-section (2) may, within two months from the date of the decision, or such further time as the Tribunal may in its discretion allow, appeal to the Tribunal and its decision shall be final and not be liable to be questioned in any Court of Law.(4)Unless the Settlement Officer, or where there is an appeal, the Tribunal, decides that an under-tenure estate was created before the date on which the principal estate was permanently settled, it shall be regarded for the purposes of this Act as having been created after that date.(5)Where the principal estate is a temporarily settled zamindari or an unsettled palaiyam or jagir, all references to the date of the permanent settlement of the principal estate in the foregoing provisions shall be construed as references(a)in the case of a temporarily settled zamindari, to the date of its temporary settlement; and(b)in the case of an unsettled palaiyam or Jagir, to the 13th day of July, 1802.
