Section 3(1) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(1)As soon as may be after the commencement of this Act in any area, there shall be [prepared and brought up-to-date from time to time by the recording authority] [Substituted for 'Prepared by the Recording Authority' by Andhra Pradesh Act 1 of 1989, w.e.f. 4-3-1989.] in such manner, and thereafter maintained in such form as may be prescribed, a record of rights in all lands in every village in that area and such record of rights shall contain the following particulars, namely:(a)the names of all persons who are owners, pattadars, mortgagees, occupants or tenants of lands;(b)the nature and extent of the respective rights or interest of such persons and the conditions or liabilities if any, attaching thereto;(c)the rent, revenue or other amount, if any, payable by, or to any of such persons;(d)such other particulars as may be prescribed.
