Section 3(3) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(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.
