Section 7(3) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Amendment Act, 1977
(3)In any case not provided in Clauses ( 1 ) and (2) of this section any person, to whom the provisions of the principal Act as amended by this Act are applicable, may within sixty days from the said date file an application before the Tribunal for fresh determination of the excess land under Section 9 of the principal Act or approval of the surrender of excess land under Section 10 of the Principal Act;
