Section 4 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
4. Publication and verification of declarations:
(1)The declaration furnished or information obtained under Section 8 or Section 18, as the case may be, shall be published in the following manner:-(a)a copy of the declaration or information shall be kept in the office of the Tribunal for public inspection on any working day in the presence of an officer authorised in this behalf by the Tribunal; and(b)the fact of the receipt of such declaration or information and its availability in the office of the Tribunal for public inspection shall be announced by beat of tom tom in all the villages in which the holding or any part thereof is situated.(2)A public notice in Form IV containing the particulars of land and the person holding such land in respect of declaration, or information received shall be published by affixing a copy thereof on the notice boards of the office of the Tribunal in which the declaration has been filed and of the offices of Tahsildars and the Gram Panchayats within whose jurisdictions, the holding or part thereof is situated.(3)A copy of the declaration shall be furnished by the Tribunal to the Officer authorised by the Government in this behalf.(4)Every declaration furnished shall be referred by the Tribunal for local inspection and verification by the Tahsildar within whose jurisdiction the holding or any part thereof is situated.(5)The Tahsildar to whom a declaration has been referred under sub-rule (4) shall make or cause to be made an inspection or verification as soon as may be practicable, and shall submit a full and complete report as to-(a)the correctness of the statements made in the declaration;(b)the taram or bhaganna which each land in the declaration bears or is deemed to bear;(c)the correct classification and extent of standard holding of each land;(d)the relative proportion of the extent of the land of each class to the extent of a standard holding of the appropriate class under which the land falls;(e)the land revenue payable on each land; and(f)such other particulars and information as would be useful to the Tribunal for arriving at a correct determination of the ceiling area and the extent of the land, if any, held in excess of the ceiling area.(6)A copy of the report on its receipt by the Tribunal shall be furnished to the declarant and also the officer authorised by the Government in this behalf.
