Section 12 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
12. Manner of payment:
(1)A notice in Form XII shall be issued by the Tribunal to every person known or believed to be interested in the land vested in the Government for determining the amount payable under Section 15.(2)The notification containing particulars of lands vested and the amount payable therefor, shall be in Form XIII, and such notification shall be published in the Andhra Pradesh Gazette and shall also be affixed to the notice boards at the office of the Tribunal, the Taluk Office and the Gram Panchayat Office in whose jurisdiction the lands are situated and the fact of such publication shall also be announced by beat of tom tom in all the villages in which the lands are situated.(3)Where there is no claim by any person as being entitled to receive the payment or where a person entitled to receive the payment refuses to receive the amount, the Tribunal shall deposit the amount in the sub-treasury as a revenue deposit.
