Section 3 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
3. Procedure for furnishing of declarations:
(1)Every declaration under Section 8 or Section 18 shall be in Form 1 and shall be furnished by the declarant in triplicate:Provided that where the holding of the declarant comprises lands in more than one taluk, the declarant shall furnish an additional copy of the declaration for each such taluk.Explanation:- If a declarant's holding comprises lands in two different taluks, the declarant shall submit the declaration in quadruplicate and so on.(2)The declaration shall be presented either in person or by an authorised agent in the office of the Tribunal or shall be sent by registered post or recorded delivery with acknowledgement due addressed to the Tribunal and the receipt of every such declaration shall be acknowledged in Form II by an officer authorised in this behalf by the Tribunal.(3)Every declaration received in the Office of the Tribunal, shall be assigned a case number serially for each taluk in which the whole or major part of the holding is situated, and the name and address of the declarant and the case number assigned to him shall be entered in a register to be maintained for this purpose in the office of the Tribunal.(4)The notice to be issued by the Tribunal under sub-section (2) of Section 8 shall be in Form III.(5)If any person who is liable to furnish a declaration under sub-section (2) of Section 8 or under Section 18 fails to furnish the declaration within the specified time, without prejudice to any action that may be taken against him under Section 24, the Tribunal may obtain the necessary information by making a reference to the Tahsildar within whose jurisdiction, a major part of the holding of the person is situated, or such person ordinarily resides, or in any other manner as the Tribunal considers convenient for obtaining the necessary information.
