Section 19(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(2)For fixing a taram or bhaganna of a land deemed to be dry or wet under the Act, but is registered as wet or dry land in the land revenue accounts of the Government, the Tahsildar shall, subject to confirmation by the Tribunal, and after issue of a notice to the party affected, provisionally determine the same having due regard to the taram or bhaganna of a similar registered dry or wet land in the vicinity.
