Section 7(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Amendment Act, 1977
(1)Wherein any case to which the provisions of the principal Act as amended by this Act are applicable, the Tribunal has determined under Section 9 of the principal Act, the extent of land in excess of the ceiling area (hereafter in this section referred to as "the excess land") before the date on which the assent of the President to this Act is first published in the Andhra Pradesh Gazette (hereafter in this section referred to as the said date") but a proceeding in respect thereof under Section 10 of the principal Act is pending before the Tribunal on the said date the Tribunal may suo motu and shall, on an application made in this behalf by any person affected, determine the excess land under Section 9 of the principal Act afresh, or approve a surrender of the excess land made by the person concerned afresh, or as the case may be, select the land to be surrendered, under Section 10 of the principal Act afresh, in accordance with the provisions of the principal Act as amended by this Act.
