Section 10(5) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(5)Where any person fails to pay the instalment due or violates and of the conditions of allotment or transfer, the Revenue Divisional Officer, may after giving an opportunity to the person concerned of making a representation in this behalf within thirty days from the date of communication of a notice, pass an order forfeiting the amount already paid and resuming the land and also authorise any officers not below the rank of a Revenue Inspector to take possession of the land:Provided that no such land shall be taken possession of until the seasonal crop on the ground is harvested.
