Section 8(8) in Andhra Pradesh Panchayats Extension to Scheduled Areas (PESA) Rules, 2011
(8)The competent authority under the A.P. Schedule Areas Land Transfer Regulation, 1959 shall invariably implead the Gram Sabha concerned for their considered opinion in every case of land alienation involved tribal and non-tribal. The Gram Sabha concerned shall be impleaded and the opinion of the Gram Sabha shall be duly examined.
