Section 12(4) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(4)Where any land is surrendered or is deemed to have been surrendered under this Act [x x x] [The words 'by any limited owner or' omitted by Act 10 of 1977, w.r.e.f. 1-1-1975.] by any person in possession by virtue of a mortgage by conditional sale or through a part performance of contract for sale or otherwise, the possession of such land shall subject to such rules as may be prescribed, revert to the owner.
