Section 6A(3) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(3)The entries in the [title deed and pass book] [Substituted for the words 'pass book' by Act 9 of 1994, w.r.e.f. 31-10-1993.] may be corrected either suo motu or on an application made to the Mandal Revenue Officer in the manner prescribed.
