Section 58A(1) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(1)Notwithstanding anything contained in the preceding section the Government may, by Official Gazette notify in respect of any village or tract of the area to which this Act extends that the right of occupation of any land under Section 54 given after the date of the notification shall not be transferable without obtaining the previous sanction of the Collector
