Section 4(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(1)The declaration furnished or information obtained under Section 8 or Section 18, as the case may be, shall be published in the following manner:-(a)a copy of the declaration or information shall be kept in the office of the Tribunal for public inspection on any working day in the presence of an officer authorised in this behalf by the Tribunal; and(b)the fact of the receipt of such declaration or information and its availability in the office of the Tribunal for public inspection shall be announced by beat of tom tom in all the villages in which the holding or any part thereof is situated.
