Section 3(3) in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.
(3)Every declaration furnished under sub-section (1), or sub-section (2), shall be in the form set out in the Schedule to this Act; and the landholder shall be entitled to obtain a receipt in respect of the declaration so furnished.Explanation: In the case of a landholder who is subject to any disability (such as being a minor, lunatic or the like), or is an idol, or a religious or charitable institution, the declaration shall be furnished by the guardian, curator, trustee or manager of such landholder.
