Section 18(3) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(3)(a)The [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by ibid. ] shall maintain for every village a separate. Register containing the abstract of the intimations received under Section 4 of the Act. The orders passed under sub-sections (3) and (5) of Section 5 of the Act, either making an amendment or refusing to make such an amendment shall be maintained in Form VII.(b)Before any order is passed by the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by ibid ] either making an amendment in the Record of Rights or refusing to make such an amendment, the procedure prescribed in Section 5 of the Act shall be followed.(c)Orders on all intimations shall be passed within a period of six months from the date of receipt of an intimation.(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.](e)If the order is in variance to the draft amendment to Form I-B, the draft shall be suitably modified in the electronically maintained Record of Rights as per the order.]
