Section 14(4) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(4)The new sub-divisions, as shown in the confirmed Record of Rights shall be measured and mapped in the concerned records as per the procedure laid down and the fee shall be recoverable from the concerned ryots as arrears of land revenue. The extent noted in respect of each part of survey number of each sub-division on the Record of Rights Register, shall be subject to correction, wherever necessary after the completion of measurement of the new sub-division.[14A. (1) After the publication of the notification in Form IV, the Mandal Revenue Officer shall arrange to recast the information in Form-I into Form I-B and authenticate the entries in respect of each person. If for any reason the confirmation of the Record of Rights in any village under sub-rule (1) of Rule 13 or the issue of notification as in Form N, in respect of any village is held up, then the Collector may, by a special order, authorise the Mandal Revenue Officer in whose jurisdiction the village is situated to get the register in Form I-B prepared for the village excluding the Survey numbers/sub-division numbers for which claims in Form III-A are received. The register in Form B so prepared, shall be test checked and shall also be read out in a Grama Sabha, the entries in the register shall be authenticated by the Mandal Revenue Officer] [Substituted by G.O.Ms.No. 17, Revenue, A & R, dated 12-1-1990. ].
