Section 4 in Andhra Pradesh Crop Cultivator Rights Rules, 2019
4. Register of Crop Cultivator Rights Cards.
(1)On and from the date of commencement of the Act, a register containing the details of all the agreements executed in the form of Crop Cultivator Rights Cards received shall be maintained by the respective functional authority in Village Secretariat in Form-ll for every crop year.(2)A copy of the register in Form-ll shall be submitted to the concerned Tahsildar's Office.(1)Copy of the register shall be sent to all the concerned public financial institutions operating within the Mandal and agricultural officer of the Mandal.
