Section 7(4) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Amendment Act, 1977
(4)The provisions of the principal Act shall apply to every case falling under clause (1) or Clause (2) or Clause (3) of this section as if the fresh determination of excess land or approval of fresh surrender of excess land, or as the case may be, selection of the land to be surrendered, made thereunder, were made under Section 9, or as the case may be, under Section 10, of the principal Act;
