Section 7(5) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(5)In the case of land liable to be surrendered by an alienee in accordance with the proviso to sub-section (8) of Section 7, the Tribunal shall, after giving an opportunity of being heard to the alienee, pass such orders as it deems fit, and where there are more than one alienee, such surrender shall be in proportion to the extent of such land in the possession of each alienee.
