Section 8(4) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(4)Where the person concerned fails to voluntarily deliver possession of the land, the officer authorised to take possession of the land may enter on the land and take possession thereof after removing any obstruction or any unauthorised occupant, if any, on such land if necessary but using such force as he thinks fit and record a certificate in Form X duly attested by two witnesses:[Provided that where there is a seasonal crop on the ground as on the date of taking possession, or it shall be allowed to be harvested by the person in actual possession or occupation of the land on that date, as his own risk and no compensation from the Government for any loss or damage to the crop shall be allowed under any circumstances.] [Proviso is substituted by G.O.Ms.No. 1812, Revenue(G), dated 27-10-1978.]
