Section 22(1) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(1)The Mandal Revenue Officer shall issue a general Notification in Form No. IX, calling for applications from the persons who are recorded as occupants in Adangal/Pahani Patrika or ir. Record of Rights prepared earlier by virtue of an alienation or transfer made or effected otherwise than by registered document for declaring such alienation as valid. Such notification shall be published in the District Gazette in which the village is situated and also in the following manner, namely-(i)by affixture in the chavadi or if there is no chavadi, in any other conspicuous place of the village;(ii)by affixture on the notice boards of the Gram Panchayat office, Primary Agricultural Co-operative Society and school if any;(iii)by beat of tom tom in the village;(iv)by affixture on the notice board of the Mandal Revenue Officer having jurisdiction over the village; and(v)by affixture on the notice board of office of the Mandal Praja Parishad in which the village is situated.
