Section 10(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(1)Subject to the reservations provided in the Act, land vested in the Government under the Act, shall be allotted by the Tahsildar for use as house sites for agricultural labourers, village artisans or other houseless poor persons; or shall be transferred to landless poor persons for purposes of agricultural or for purposes ancillary, thereto in the following manner:(i)displaced tenants having no land;(ii)landless poor persons; and(iii)other poor agriculturists:[Provided that in respect of each category of persons referred to in Section 14 of the Act and in this rule priority shall be given to persons locally residing and further from among whom priority shall be given to an ex-serviceman [and a widow of a person employed in the armed forces and who died in a war] [Substituted by G.O.Ms.No. 861, dated 18-7-1977 vide R.S. to Part II(Ext), dated 22-7-1977.] belonging to that category :Provided further that in respect of land surrendered by a Co-operative society, firm or company and vesting in the Government, preference shall, as far as may be practicable, be given to a landless poor person or other poor agriculturist who, as a shareholder of such Co-operative society, or company or as a partner of such firm was cultivating such land on the specified date :Provided also that land surrendered in the Schedule Areas shall not be allotted or transferred to persons other than members of the Scheduled Tribes.
