Section 14(5) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(5)Any alienation effected or other act done in respect of any land in violation of the conditions specified in sub-section (4) shall be null and void; and the [Tahsildar] [Substituted for 'Revenue Divisional Officer' by Act. No. 3 of 2008, w.e.f. 16-4-2008.] shall resume the land after giving an opportunity to the persons affected of making a representation in this behalf.
