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State of Andhra Pradesh - Section

Section 63 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

63. Grant of Registered Certificate:.

- The Consolidation Officer shall grant to every landholder to whom a holding has been allotted in pursuance of a scheme of consolidation, a certificate in the prescribed form duly registered under the Indian Registration Act, 1908, and no further instrument shall be necessary to effect any transfer involved in the scheme of consolidation.