Section 8(1) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
(1)The Gram Sabha shall(a)Prepare a list of landholders containing the details of extent of land held and names of the Pattadars along with enjoyers.(b)Verify the veracity of social status claims of all the Pattadars as to whether Pattadar is a genuine scheduled tribe.(c)Verify as to whether the lands are purchased in the name of a tribal woman and enjoyed by a non-tribal.(d)Visit the field if desired and physically verify as to whether the lands are cultivated by the tribal or by the non-tribal taken on lease, mortgage, etc.; and(e)Approve the list of beneficiaries for assignment of Government lands.(f)In all cases mentioned at (a) - (e) above, if Grama Sabha, after thorough investigation is satisfied that certain occupations are in violation of the Andhra Pradesh Land Transfer Regulation, 1959 as amended from time to time, Grama Sabha shall pass a resolution mentioning the details of violation. Competent authority under the Andhra Pradesh Land Transfer Regulation 1959 as amended from time to time shall initiate consequential action.
