Section 8(2) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
(2)If there are conflicting claims in respect of the possession of lands, the Gram Sabha shall convene a meeting and call for evidence in support of such claims from the concerned to pass appropriate resolutions and request to the competent authority under the Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959 to initiate consequential action.
