Section 64 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
64. Occupant may relinquish or transfer occupancy right to another.
- A pattadar may, before expiry of the date fixed by the Government by notification in this behalf, by presenting a compromise relinquish the land occupied by him or get it transferred in the name of any other person, but he shall remain responsible for the Government demands due by him. A compromise not applying to a whole number or a whole pote number shall not be acceptable.
