Section 19(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(1)For fixing the taram or bhaganna in respect of a land for which no taram or bhaganna is recorded in the revenue or settlement records of the Government, or which bears a taram or bhaganna not shown in the Table under Clause 1 or Clause 2 of the First Schedule to the Act, the Tahsildar shall subject to confirmation by the Tribunal and after issue of a notice to the party affected, provisionally determine the taram or bhaganna having due regard to the taram or bhaganna of a similar land in the vicinity for which a taram or bhaganna has been specified in the said Table.
