Section 19(5) in Telangana Land Reforms (Ceiling on Agricultural Holdings) Act, 1973
(5)Every village officer and every officer of the Revenue, Registration and Survey and Settlement Departments of the Government, shall report to the Revenue Divisional Officer any information which they may receive of transactions in respect of any land made in contravention of any of the provisions of this Act and on receipt of such information the Revenue Divisional Officer may verify the correctness of the same.
