Section 4(2) in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
(2)The entry in column No. (16) of Re-Settlement Register in respect of Dotted Lands, which were assigned or alienated or transferred shall be replaced and updated by making an entry in the name of the assignee or alienee or transferee, as the case may be, in terms of the orders issued under Section 7 or section 8 as the case may be, ana in column No. (17) of the resettlement Register the entry "Government Assigned or Alienated or Transferred" as the case may be shall be made.
