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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3)(d) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(d)[ If the order is as per the request made in the intimation or where no order is passed within the stipulated period, the draft amendment to From-I-B, copy of which was enclosed to the notice in Form VIII shall become final automatically in the electronically maintained Record of Rights. [Added by G.O.Ms. No. 271, dated 1.7.2016.]