Section 10(6) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(6)Against every order of forfeiture of the amount or resumption of the land passed by the Revenue Divisional Officer, an appeal shall lie to the District Collector within thirty days from the date of the communication of the order.[10A. Re-transfer of land vested in Government in certain cases:- (1) Where as a result of the fresh determination of excess land or approval of fresh surrender of excess land or selection of the land to be surrendered in accordance with the Provisions of the Act as amended by the Andhra Pradesh Land Reforms (Ceiling and Agricultural Holdings) Amendment Act, 1977 (Act 10 of 1977), any land vested in the Government under Section 11 is to be re-transferred to the person who surrendered such land, the Tribunal shall pass an order to the effect that the said person is entitled for re-transfer of such land and specify the extent of such land and also the amount, if any, to be repaid by him to the Government in respect of that land and communicate the order to the Revenue Divisional Officer.] [Inserted by G.O.Ms.No. 611, Rev.(G), dated 25-5-1977.]
