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State of Andhra Pradesh - Section

Section 33 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

33.

The Commissioner, Survey Settlements and Land Records, may, from time to time, issue such orders and instructions as may be necessary for the purpose of explaining these rules, and to implement the provisions of the Act and the rules made thereunder properly.Form - I(See Rules 3 and 9)Form of Record of RightsName of the District :Name of the Division :Name of the Mandel :Name of the Revenue Village :
Sl No. Survey No. Sub-division No. Total Extent Classification Land Revenue assessment Patta No. or Khata No. Name of the Pattadar with father/husband's name
1 2 3 4 5 6 7
 
Particulars of owners and occupants
Owners Tenants
Name of owner with father's/husband's name Extent held by owner ut of area shown in col.3 How acquired inheritance/succession survivor-shippurchase/others Name of the tenant with father's/husband's nameunder the owner mentioned in Col. 8 Extent held by the tenant under the owner in Col.8 Whether a protected tenant Rent payment to the owner in Col.8
8 9 10 11 12 13 14
 
Name(s) of occupants with father's/husband's name extent held by each occupant Nature of his interest occupation Name of the mortgaged with father's/husband'sname Name of Extent the mortgage with father's/husband's name Extent Amount date and other particulars of mortgagewhether 1st mortgage or subsequent mortgage
15 16 17 18 19 20 21
 
Whether with or without possession Details of unregistered encumbrances if any No. of Sub-divisions to be created Rate per acre as per basic valuation Register Details Registered[with document No. for preceding 13 years] [Corrected by Memo. No. 120010/D.O.(A&R)/88-2, Revenue (A & R), dated 8-8-1989 ] Remarks & signature of cording Authority with date Remarks of Testing[(Officer)] [ Corrected by Memo. No. 120010/D.O. (A&R)/88-2, Revenue, (A&R), dated 8-8-1989]with dated signature & designation
22 23 24 25 26 27 28
 
Form I-A(See Rule 5(1)(b))Proforma for Filing ClaimsName of the claimant and his permanent address
Sl. No. Name of Mandal Name of Village Survey No. Sub-division No. Total extent Area in respect of which claim is made Nature of Claim/interest owner,tenant,mortgagee,unregistered[enclosed] [Corrected by memo. No. 120010/D.O.(A&R)/88-2,Revenue, (A&R), dated 8-8-1989 ] Proof in support of claim, copies of documents ifany to be enclosed
1 2 3 4 5 6 7 8
 
CERTIFICATE:-;[I certify that I have given a complete list of my interests in lands in the entire district.] [Replaced by ibid. ]
Form I-B(See Rule 14(a))
Sl. No. Name of the Pattadar/tenant Mortgagee[Occupant in Inam Land] [Added by G.O.Ms.No. 36, Revenue (A & R), dated 15-1-1994 ]to be given pass book with father's/husband's name andaddress Patta or Khata Nos. now held by him S.No./Sub-Divn. Nos. included in thepattas/Khatas Classification Area Assessment including ceases
 
1 2 3 4 5 6 7
How acquired by pattadar: in-heritancesurvivor-ship, succession, purchase, others How cultivated: Pattadar, Tenant,Mortgagee[occupant of Inam Land] [Added by G.O.Ms.No. 36, Revenue (A &R), dated 15-1-1994 ] Name of tenant/mortgagee[Occupant of Inam Land] [Added by G.O.Ms.No. 36, Revenue (A & R), dated 15-1-1994. ]pattadar if applicable with Sl. No. in this register Details of unregistered encumbrances Rate per acre as per basic valuation register Details of Registered encumbrances with documentNo. for preceding 13 years New Patta No. or Khata No. given
8 9 10 11 12 13 14
 
Notice for Preparation of Record of Rights for the First Time and Updating of the Record of RightsForm IICommon Notice Under Rule 5 (1)(a)(i) and 5 (1)(a)(ii)[[Strike] [Corrected by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ] out matter which is not relevant]Whereas the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms.No. 36, Revenue (A&R), dated 15-1-1994. ] and Pattadar Pass Books (Amendment) Act, 1989 came into force in the area in which the village ................. (Name of the village) .................. (Name of the Mandal) .................... (Name of the District) is situated (hereinafter referred to as the said village)Now, therefore, under Rule 5 of the "Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms.No. 36,Revenue(A & R), dated 15-1-1994.] and Pattadar Pass Books Rules, 1989".The undersigned hereby ...........................
(a)declares his intention of preparing the record of rights in the lands in the said village for the first time or declare his intention to update the record of rights in the lands in the said village on the notification of the [commissioner] [Corrected by Memo. No. 120010/D.O.(A&R)/88-2,Revenue(A&R),dated 8-8-1989.].
(b)calls upon all the persons claiming any interest in any land in the said village to furnish to the undersigned a statement in writing in Form 1-A showing (i) the particulars of the lands in which an interest is claimed and (ii) the nature of such interest on or before ..................(the date to be specified not being earlier than fifteen days from the date of the publication of the Notice); and
(c)declares his intention of holding an enquiry in respect of the above matter in the said village on .................(the date to be specified not being earlier than twenty-two days from date of publication of the Notice) and calls upon all persons interested to appear before him at the said inquiry on the said date.
Seal of Recording AuthoritySignature of Recording AuthorityForm II-A(See Rule 6(1))Register showing the claims received in response to Notice No. II
Sl. No. Name of the Village Name of the petitioner with father's/husband'sName Date of receipt of claim Claim in respect of survey No. Sub-Div. No. extent of Sy. No./Sub-Divn. No.
1 2 3 4 5 6
 
Extent for which claim is made Nature of claim Date of enquiry Result of the enquiry in brief Remarks of the Recording authority
7 8 9 10 11
 
Form III(See Rule 10(2))Whereas a draft record of rights/draft record of rights made up to-date has been prepared for the village ............(Name of the [village] [Corrected by Memo. No. 120010/ D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ].