Section 7 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
7. Surrender of land:
(1)The notice to be served on every person whose holding is in excess of the ceiling area under sub-section (2) of Sec. 10, shall be in Form VI.(2)The statement required to be filed by a person under sub-sec. (2) of Section 10 shall be filed, either by presenting it in person or by an authorised agent, in the office of the Tribunal or by sending it by registered post or recorded delivery with acknowledgement due addressed to the Tribunal, within the time specified in the notice referred to in sub-rule (1).(3)Where the Tribunal proposes to refuse to accept the proposed surrender of any land, it shall serve a notice in Form VII on the person concerned requiring him to surrender any other land in lieu thereof.(4)The Tribunal shall, before passing an order under sub-section (3), sub-section (4) or sub-section (5) of Section 10, publish the particulars of land proposed to be surrendered or selected in Form VII in the same manner as provided for publication of the notice in Form IV, and consider the objections, if any received in pursuance of such publication.(5)In the case of land liable to be surrendered by an alienee in accordance with the proviso to sub-section (8) of Section 7, the Tribunal shall, after giving an opportunity of being heard to the alienee, pass such orders as it deems fit, and where there are more than one alienee, such surrender shall be in proportion to the extent of such land in the possession of each alienee.(6)Every order passed by the Tribunal under Section 10, shall be communicated in writing to the declarant and objectors, if any, and a copy thereof shall be marked to the Revenue Divisional Officer and the Tahsildar within whose jurisdiction the land surrendered or deemed to be surrendered is situated.(7)[(a) Where the Tribunal proposes to accept the surrender of any land not being the whole of land situated in a survey number or a sub-division or any land which lies in an un-surveyed area, the Tribunal shall forward one copy of the sketch furnished by the person surrendering the lands to the Tahsildar of the taluk in whose jurisdiction the land proposed to be surrendered lies for getting it provisionally sub-divided or surveyed, as the case may be, before the Tribunal passes a final order accepting such surrender.] [Inserted by G.O.Ms.No. 459, dated 2-4-1975.](b)Where the Tribunal itself selects the land to be surrendered, not being the whole of land situated in a survey number or a sub-division or any land which lies in an un-surveyed area-the Tribunal shall obtain a provisional sub-divisional or survey sketch of such land from the Tahsildar of the Taluk in whose jurisdiction the land is situate.(c)Where, the Tribunal passes the final order accepting such surrender it shall authenticate the provisional sub-division or survey record in respect of the land so surrendered and accepted and forward the same together with the order under Section 10 to the Tahsildar concerned for further action to finalise the sub-division or survey under the Andhra Pradesh Survey and Boundaries Act, 1923.
