Section 7(4) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(4)The Tribunal shall, before passing an order under sub-section (3), sub-section (4) or sub-section (5) of Section 10, publish the particulars of land proposed to be surrendered or selected in Form VII in the same manner as provided for publication of the notice in Form IV, and consider the objections, if any received in pursuance of such publication.
