Section 19 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
19. Fixation of taram or bhaganna for a land for which no taram or bhaganna exists:
(1)For fixing the taram or bhaganna in respect of a land for which no taram or bhaganna is recorded in the revenue or settlement records of the Government, or which bears a taram or bhaganna not shown in the Table under Clause 1 or Clause 2 of the First Schedule to the Act, the Tahsildar shall subject to confirmation by the Tribunal and after issue of a notice to the party affected, provisionally determine the taram or bhaganna having due regard to the taram or bhaganna of a similar land in the vicinity for which a taram or bhaganna has been specified in the said Table.(2)For fixing a taram or bhaganna of a land deemed to be dry or wet under the Act, but is registered as wet or dry land in the land revenue accounts of the Government, the Tahsildar shall, subject to confirmation by the Tribunal, and after issue of a notice to the party affected, provisionally determine the same having due regard to the taram or bhaganna of a similar registered dry or wet land in the vicinity.
