Section 54 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
54. Procedure for acquiring unoccupied land.
(1)When any person is desirous of taking unoccupied land he shall before occupying the land submit a petition to the Tahsildar and obtain his permission in writing.(2)On such petition being submitted, the Tahsildar may, in accordance with the rules made by the Government in this behalf from time to time, give permission in writing for occupation.
