Section 13 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
13.
(1)After the completion of enquiry referred to in Rule 11 above, the Recording Authority shall confirm the Draft Record of Rights in the village or the Record of Rights brought up-to-date subject to the alterations if any made in pursuance of the orders passed in Rule 11 or Rule 12, and the Draft Record of Rights or the Record of Rights made up-to-date so confirmed shall be the Record of Rights in lands in the village.(2)The Mandal Revenue Officer, the Revenue Divisional Officer, and the Deputy Collector (Record of Rights) the District Revenue Officer, the Collector of the District, [and any officer designated by the Collector for this purpose] [Substituted by G.O.Ms. No. 17, Ref. D.O. (A & R), dated 12-1-1990. ] in exercise of their general powers of supervision, shall be competent, suo motu, to test and revise the entries in the confirmed Record of Rights provided that no revision shall be made without giving any person whose name is entered in the Record of Rights, as having any interest in the land in respect of the entry relating to which the alteration is proposed of making a representation in that behalf. Before making any revision an Officer shall obtain the approval of his immediate superior officer. IT the entry, in the Record of Rights was made or confirmed by an Officer of the same rank.(3)[x x x] [Deleted by Memo. No. 120010/D.O. (A&R)/88-2, Revenue, (A&R), dated 8-8-1989. ]
