Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4th] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4th(3) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

3.1The purposes of Act 26 of 1971 are mainly:
(a)preparation or updating of Record of Rights;
(b)rectification of Record of Rights prepared under 'a' above;
(c)amendment and maintenance of Record of Rights.