Section 8(7) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(7)All lands vesting in the Government shall be registered in the Revenue accounts of the village as assessed waste Government lands until their allotment or transfer, as the case may be, in accordance with the provisions of the Act, or until their registry is duly altered in accordance with the rules in force relating to Government lands.[9. Reversion of land surrendered by usufructuary mortgage etc.: - (1)(a) Where any land is surrendered or is deemed to have been surrendered under the Act by any usufructuary mortgagee, tenant, or person in possession by virtue of a mortgage by conditional sale or through part performance of a contract for sale or otherwise, the possession of such land shall as soon as may be after a seasonal crop on the land is harvested, revert to the owner except in a case where the owner himself surrenders such land as surplus under the provisions of the Act, whereupon it shall vest in the Government free from all encumbrances.] [Substituted by G.O.Ms.No. 611, Rev.(G), dated 25-5-1977.](b)Where any land is surrendered or is deemed to have been surrendered under the Act by any limited owner, the possession of such land shall, as soon as may be after a seasonal crop on the land is harvested, revert to the person having a vested interest in the remainder.
