Section 4(e) in Andhra Pradesh Land Licensed Cultivators Rules, 2011
(e)by affixture on the notice board of the office of the Mandal Praja Parishad in which the village is situated.(ii)Application Forms in Form-I will be given to the Gram Samakyas of each village every year. The Gram Samakyas will distribute forms with effect from February 1st each year, or any other date as may be specified by District Collector and maintain a list of those farmers who have received the forms.(iii)The Licensed Cultivator shall submit an application/ declaration form to the Revenue Officer concerned in duplicate duly enclosing the written permission of the owner if any. Provided that the family members of the owner/pattedar are not entitled for issue of a loan eligibility card.(iv)The Revenue Officer specified shall arrange for receipt of the declaration forms submitted in response to the notice referred in sub-rule 4 (i) and shall also arrange for acknowledging the statement of claim on the duplicate and shall proceed to hold an open enquiry in a Grama Sabha in the village, on the dates intimated in the notice.(v)The Revenue Officer shall maintain a Register of declarations received for Loan Eligibility Cards in Form-II.(vi)On the date fixed for the in quiry, the Revenue Officer specified after preliminary verification, shall cause enquiry in the Grama Sabha wherein he shall receive confirmation of claims of licensed cultivators from concerned land owners, or persons on their behalf, and objections of land owners if any.
