Section 22 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
22. Regularisation of certain alienation or transfers of land:
(1)The Mandal Revenue Officer shall issue a general Notification in Form No. IX, calling for applications from the persons who are recorded as occupants in Adangal/Pahani Patrika or ir. Record of Rights prepared earlier by virtue of an alienation or transfer made or effected otherwise than by registered document for declaring such alienation as valid. Such notification shall be published in the District Gazette in which the village is situated and also in the following manner, namely-(i)by affixture in the chavadi or if there is no chavadi, in any other conspicuous place of the village;(ii)by affixture on the notice boards of the Gram Panchayat office, Primary Agricultural Co-operative Society and school if any;(iii)by beat of tom tom in the village;(iv)by affixture on the notice board of the Mandal Revenue Officer having jurisdiction over the village; and(v)by affixture on the notice board of office of the Mandal Praja Parishad in which the village is situated.(2)[ The alienee or transferee shall.file application in Form 'X' on or before 31-3-2008 on the notification issued under sub-rule (1), to the Mandal Revenue Officer:Provided, that:(a)the Alienation/Transfer took place before 31-12-2000 and not Agricultural Lands located in Urban areas covered by Mandal Head Quarters, District and State Head Quarters and Municipalities, Municipal Corporations and Urban Agglomerations;(b)the Alienation/Transfer is regarding Agricultural land in Rural Areas; and(c)the Transferee/Alienee is a Small/Marginal Farmer.Explanation:
