Section 14 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
14.
(1)The fact of completion of the preparation of the Record of Rights for the first time or the fact of completion of the Record of Rights made upto date in any village shall be notified in the Andhra Pradesh Gazette or the District Gazette as in Form IV.(2)The notification referred to in sub-rule (1) shall also be published in the manner specified in sub-rule (2) of Rule 5.(3)Within fifteen days of the confirmation of the Record of Rights prepared for the first time or the Record of Rights made up-to-date, the Recording Authority shall hold a Gram Sabha at which the confirmed Record of Rights ,hall be read out for the information of those present.(4)The new sub-divisions, as shown in the confirmed Record of Rights shall be measured and mapped in the concerned records as per the procedure laid down and the fee shall be recoverable from the concerned ryots as arrears of land revenue. The extent noted in respect of each part of survey number of each sub-division on the Record of Rights Register, shall be subject to correction, wherever necessary after the completion of measurement of the new sub-division.[14A. (1) After the publication of the notification in Form IV, the Mandal Revenue Officer shall arrange to recast the information in Form-I into Form I-B and authenticate the entries in respect of each person. If for any reason the confirmation of the Record of Rights in any village under sub-rule (1) of Rule 13 or the issue of notification as in Form N, in respect of any village is held up, then the Collector may, by a special order, authorise the Mandal Revenue Officer in whose jurisdiction the village is situated to get the register in Form I-B prepared for the village excluding the Survey numbers/sub-division numbers for which claims in Form III-A are received. The register in Form B so prepared, shall be test checked and shall also be read out in a Grama Sabha, the entries in the register shall be authenticated by the Mandal Revenue Officer] [Substituted by G.O.Ms.No. 17, Revenue, A & R, dated 12-1-1990. ].(2)After the preparation of the register in Form I-B, the Mandal Revenue Officer shall arrange to get the [title deeds and Pass Books] [Substituted for the expression'Pattadar Pass Books' by G.O.Ms. No. 32, Revenue, A & R, dated 15-1-1994. ] prepared with reference to the entries in Form I-B and deliver the same to the persons concerned in a Gram Sabha [convened with a previous notice in Form N-A of at least seven days. The notice shall be published as per Clauses (a) to (e) of sub-rule (2) of Rule 5.] [Substituted by G.O.Ms. No. 362, Revenue A & R, dated 26-4-1991. ](3)On receipt of an application from any person for a [title deed and Pass Book] [Substituted for the word 'Pass Book' by G.O.Ms.No. 32, Revenue A & R, dated 15-1-1994. ] for any land in any capacity such as pattadar, owner, mortgagee, tenant etc., the Mandal Revenue Officer shall cause an enquiry to be made whether the applicants name is recorded in the Register of Record of Rights in land, prepared in Form I and Form I-B and if he is satisfied that the applicant is eligible will issue to him a [tide deed and Pass Book] [Substituted for the word 'Pass Book' by G.O.Ms.No. 32, Revenue A & R, dated 15-1-1994. ]. If the applicant is not eligible for a [title deed and Pass Book] [Substituted for the word 'Pass Book' by G.O.Ms.No. 32, Revenue A & R, dated 15-1-1994. ], the Mandal Revenue Officer shall inform the decision to him.Rectification of Entries in Record of Rights
