Section 20 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
20. Procedure for fixing land revenue in certain cases:
- For fixing the land revenue in respect of the land falling within any of the provisos to Explanation to the Second Schedule of the Act, the Tahsildar shall, subject to confirmation by the Tribunal, and after issue of a notice to the party affected, provisionally determine the land revenue having due regard to the land revenue payable for similar land in the vicinity.Form IDeclaration under Section 8/18 of the Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973[See Rule 30)]
