Section 24 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
24.
Custody and inspection of the Record of Rights and furnishing of copies thereof and extracts therefrom : (1) The record of rights in Forms 1 and 1-B shall be prepared [in triplicate and also electronically] [Substituted 'in triplicate' by G.O.Ms. No. 271, dated 1.7.2016.]. Two copies have to be kept in the Revenue Mandal Office, one of which is to be kept in the personal custody of the Mandal Revenue Officer. The third copy should be kept in the custody of the Village Assistant of the village.(2)The Record of Rights shall be open for inspection of the public free of charge during office hours on all working days.
