Section 22(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(2)[ The alienee or transferee shall.file application in Form 'X' on or before 31-3-2008 on the notification issued under sub-rule (1), to the Mandal Revenue Officer:Provided, that:(a)the Alienation/Transfer took place before 31-12-2000 and not Agricultural Lands located in Urban areas covered by Mandal Head Quarters, District and State Head Quarters and Municipalities, Municipal Corporations and Urban Agglomerations;(b)the Alienation/Transfer is regarding Agricultural land in Rural Areas; and(c)the Transferee/Alienee is a Small/Marginal Farmer.Explanation:
