Section 10(2) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(2)[ The provisions of Section 5 and Sections 12 to 24 of the Limitation Act, 1963 (Central Act 36 of 1963) shall apply for the purposes of extension and computation of the periods prescribed in Sections 3(3), 4(1), 5(5), 5A and 5B of this Act.] [Inserted by Act 9 of 1994, w.r.e.f. 31-10-1993.][10A. Corrections to be incorporated in village revenue records. - After the final publication of record of rights in the manner prescribed the Mandal Revenue Officer shall take action to incorporate the said particulars in the Village Revenue Records, subject to such amendments as may be necessary on appeal or revision, as the case may be.] [Inserted by Andhra Pradesh Act No. 1 of 1989, w.e.f. 4-3-1989.]
