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[Cites 0, Cited by 0] [Section 9(9)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(9)(c) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(c)
(i)All disputed cases of transfer of registry, splitting of joint pattas, registering the names of [tenants, mortgagee and occupants] [Substituted for the words 'tenants and mortgagees' by G.O.Ms. No. 36, Revenue, dated 15-1-1994. ] shall be submitted by the Recording Authority after the confirmation of the Record of Rights to the Mandal Revenue Officer for disposal in due course.
(ii)In respect of cases falling under Rule 9(1)(a)(i), the Mandal Revenue Officer shall hold a summary enquiry as to who has the right to succeed to the property of the deceased registered holder, according to the principles of the Law of Succession which govern the case and give notice to all persons known or believed to be interested to the effect that the registry will be made in the name of the person found to be entitled, unless a declaration if filed, within three months from the date of the notice, by any person objecting to the registry, stating that he has instituted a suit in a Civil Court to establish his superior title and an authenticated copy of the plaint in the suit is produced. If no declaration is filed, the registry should be made as stated in the notice, at the expiration of three months. If a declaration is filed, the result of the suit should be awaited before taking further action.
(iii)In respect of cases falling under Rule 9(1)(a)(ii) if the chain is not complete, the Mandal Revenue Officer can consider other evidence such as statements of respective ryots, kist receipts etc., and take decision. One month's time shall be allowed for filing objections if any, and an enquiry be held in respect of the same. Thereupon, transfer of registry shall be ordered unless the objection is found to be valid.
(iv)No order shall be passed by the Mandal Revenue Officer for the change of registry, splitting of joint pattas, recording the names of Tenants and Mortgagees in possession, unless he is satisfied that the change so ordered is not in contravention of any of the provisions of the Acts referred to in Rules 9 (1)(a)(iv) [x x x] [The expression 'and 9(1)(b)(ii)' omitted by ibid. ].