Section 19(4) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973
(4)The registering officer shall, as soon as may be after the date of registration of the document, forward one copy of the declaration referred to in this Section to the Revenue Divisional Officer within whose jurisdiction the holding which is the subject matter of the document or a major part thereof, is situate and on receipt of such copy, the Revenue Divisional Officer may obtain such information as may be necessary for verifying as to the correctness of the statements contained in the declaration.
