Section 7(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Amendment Act, 1977
(2)Where any proceeding which is affected by the provisions of the principal Act as amended by this Act is pending before the Appellate Tribunal of the High Court on the said date, the Appellate Tribunal or the High Court may, suo motu and shall, on an application made in this behalf by the person affected, remand the case relating to such proceeding to the Tribunal, for fresh determination of excess land; or for approval of fresh surrender of excess land, or as the case may be, for fresh selection of the land to be surrendered, in accordance with the provisions of the principal Act as amended by this Act;
