(1)When in the opinion of Government it has become unnecessary to continue the management of the land, Government shall by notification in the [official Gazette] [Substituted for 'Jarida' by the APAO 1957.] terminate the management thereof.(2)On the termination of management, the land (together with any balance of monies creditable to the landholder) shall be delivered to the landholder from whom the management was assumed or, if he is dead, to the person appearing to Government to be entitled to the land.(3)All acts done by the manager during the period of management shall be binding on the landholder or other person to whom the land is delivered under sub-section (2).(4)The period during which the institution of any proceedings has been prohibited by clause (b) of Section 52 shall be excluded from the computation of the period of limitation for the institution of that proceeding.[53A. Census of land holdings and details of cultivation:. - (1) For the purposes of this Act generally and in particular for the administration of this Chapter, the Government may take a census of land holdings and details of cultivation in the prescribed manner.] [Sections 53-A to 53-G added by Andhra Pradesh Act 3 of 1954.](2)Any person who has any interest in agricultural lands, either as a landholder, mortgagee or tenant or otherwise, shall furnish fully and correctly any information that may be required of him for the purpose of the said census.
