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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(c) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(c)For getting a duplicate title deed, the title deed holder shall execute an indemnity bond to indemnify the Government and the credit agencies up to one year from the date of intimation of the loss, from any losses that may arise from the use of lost original title deed by any unauthorised person.