Section 7(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(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).
