Section 7 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
7. Management of lands.
(1)Lands under the occupation of Government Departments shall be managed by the concerned Departments.(2)All vacant lands in Class "A" reserved for the occupation of the Departments of the State or Central government or for the use of Institutions or Corporations owned or controlled by these Governments and lands in Class "B" shall be managed by the Estates Officer.(3)All lands in Class "C" shall be managed by the Municipal Corporation.
