Section 3(1) in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956
(1)As soon as may be, after the commencement of this Act, the Tahsildar may suo mote and shall on application enquire and determine:(i)whether a particular land in his jurisdiction is an inam land,(ii)whether such inam land is in ryotwari, zamindari or inam village;(iii)whether such inam land is held by any institution.
