Section 4(1) in Andhra Pradesh Land Licensed Cultivators Rules, 2012
(1)The Revenue Officer specified, under clause (9) of Section 2 of the Act, shall publish every year a notice in Form-I (A) in each revenue village of this intention to prepare a record of Licensed Cultivators, for that year, calling upon licensed cultivators to submit to him a declaration in Form-I stating the particulars of the land where the said person claims such license, within seven days from the date of issue of such notice, duly intimating the date and place of Grama Sabha where the enquiry will be taken up in respect of said declaration forms. The said public notice shall be published in village in the following manner:(a)by affixture in the chavidi or if there is no chavidi, in any other conspicuous place in the village;(b)by affixture on the notice boards of Gram Panchayat Office, Primary Co-operative Agricultural Credit Society or School, if any, in the village;(c)by beat of torn torn in the village;(d)by affixture on the notice boards of the Office of the Revenue Officer having jurisdiction over the village;(e)by affixture on the notice boards of the Office of the Mandal Praja Parishad in which the village is situated.
