Section 3(2) in Andhra Pradesh Agricultural Holdings (Census) Act, 1957.
(2)Without prejudice to the provisions of sub-section (1), the Revenue Divisional Officer or other officer empowered by the State Government in this behalf, shall have power to issue notice requiring any landholder whom he has reason to believe resides, or holds land, within his jurisdiction, to furnish to him a declaration of his holdings as on the date of commencement of this Act, within such period as may be specified in the notice (not being less than thirty days of its issue); and it shall be the duty of such landholder to furnish the declaration, whether or not he resides or holds land within the jurisdiction of such Revenue Divisional Officer or other officer aforesaid.
