Section 3(5) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(5)If any person who is liable to furnish a declaration under sub-section (2) of Section 8 or under Section 18 fails to furnish the declaration within the specified time, without prejudice to any action that may be taken against him under Section 24, the Tribunal may obtain the necessary information by making a reference to the Tahsildar within whose jurisdiction, a major part of the holding of the person is situated, or such person ordinarily resides, or in any other manner as the Tribunal considers convenient for obtaining the necessary information.
