Section 10(8) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(8)[] [Sub-rule (5) renumbered as sub-rule(8) by G.O.Ms. No. 4643, Rev.(G), dated 22-10-1980.] The Revenue Divisional Officer shall cause necessary changes to be effected in the relevant village accounts in respect of the lands dealt with under this rule.]
