Section 4(5) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(5)The Tahsildar to whom a declaration has been referred under sub-rule (4) shall make or cause to be made an inspection or verification as soon as may be practicable, and shall submit a full and complete report as to-(a)the correctness of the statements made in the declaration;(b)the taram or bhaganna which each land in the declaration bears or is deemed to bear;(c)the correct classification and extent of standard holding of each land;(d)the relative proportion of the extent of the land of each class to the extent of a standard holding of the appropriate class under which the land falls;(e)the land revenue payable on each land; and(f)such other particulars and information as would be useful to the Tribunal for arriving at a correct determination of the ceiling area and the extent of the land, if any, held in excess of the ceiling area.
