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State of Andhra Pradesh - Section

Section 12 in Laoni Rules, 1950

12.

The District Land Record Officer, after receiving record, shall arrange to have the land sub divided and to have a separate number assigned thereto in accordance with the prescribed rules to classify the soil, and to arrange to get the akarbands and maps corrected. After such correction has been made the records shall be sent back to the Tahsildar to make a notice in the village records showing the area finally determined as a result of such phodi work and the assessment due thereon.