Section 12(2) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(2)The right of resumption of land for personal cultivation under sub-section (1) may be exercised:(a)in the case of a lease subsisting at the commencement of the Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1974 by making an application in this behalf to the Special Officer within a period of six months from the date of such commencement;(b)in the case of a lease entered into on or after the commencement of the Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1974, at the end of the period of such lease or where such lease has been renewed at the end of the period of such renewed lease, by giving to the cultivating tenant and the Special Officer at least four months notice expiring with the period of the lease or renewed lease, as the case may be:Provided that in the case of a minor, a person suffering from physical or mental disability, a person serving in the Armed Forces of the Union and a widow, the right of resumption under clause (a) or clause (b) may also be exercised at any time:(i)in the case of a minor, within a period of six months from the date of his attaining majority;(ii)in the case of person suffering from physical or mental disability within a period of six months after such disability has ceased;(iii)in the case of person serving in the Armed Forces of the Union, within a period of six months from the date of termination of his service in the Armed Forces; and(iv)In the case of a widow, within a period of six months from the date of her re-marriage:Provided further that the right of resumption under this section shall not be exercised more than once in respect of the holding of a cultivating tenant.
