Section 3(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(1)Every declaration under Section 8 or Section 18 shall be in Form 1 and shall be furnished by the declarant in triplicate:Provided that where the holding of the declarant comprises lands in more than one taluk, the declarant shall furnish an additional copy of the declaration for each such taluk.Explanation:- If a declarant's holding comprises lands in two different taluks, the declarant shall submit the declaration in quadruplicate and so on.
