Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(b) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(b)The title deed holder shall publish in the newspapers a notice about the loss of his title deed and request public at large including credit agencies not to deal with the lost title deed. A copy of the newspaper publication shall be filed along with the intimation to the Revenue Divisional Officer.