Section 3(2) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(2)When in respect of any village the preparation of the record of rights referred to in sub-section (1) is completed; the fact of such completion shall be notified in the Andhra Pradesh Gazette [or the District Gazette] [Inserted by Andhra Pradesh Act 1 of 1989, w.e.f. 4-3-1989.] and in such other manner as may be prescribed.
