Section 67A(iv) in Telangana Land Revenue Act, 1317 F.
(iv)on receipt of an application under clause (iii), the Deputy Collector shall give notice to the applicant and the Shikmidar who is declared as pattadar and to all other persons who appear to him to be interested, of the date, time and place at which he proposes to enquire into the application and on the completion of the enquiry, he shall determine the reasonable price payable for the land by the Shikmidar to the former pattadar:
