Section 12(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(2)The notification containing particulars of lands vested and the amount payable therefor, shall be in Form XIII, and such notification shall be published in the Andhra Pradesh Gazette and shall also be affixed to the notice boards at the office of the Tribunal, the Taluk Office and the Gram Panchayat Office in whose jurisdiction the lands are situated and the fact of such publication shall also be announced by beat of tom tom in all the villages in which the lands are situated.
