Section 8(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(1)The Revenue Divisional Officer may on receipt of a copy of the order passed by the Tribunal under sub-rule (6) of Rule 7 in respect of any land surrendered or deemed to have been surrendered by an owner, issued an order in Form IX authorising any officer not lower in rank than a Revenue Inspector to take possession of such land.
