Section 5 in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Rules, 2007
5.
Under the proviso to Section 7 of the Act, any person voluntarily disclosing or surrendering the assigned land in his possession within (90) days of commencement of the Andhra Pradesh Assigned Lands (Prohibition of Transfers) (Amendment) Act, 2007 shall make such voluntary disclosure or surrender to the Collector or Authorised Officer by way of declaration in Form No.IV. On receipt of such declaration, the Collector or the Authorised Officer shall proceed to take immediate possession of the land and dispose of the land as per the provisions contained in Section 4 of the Act.
