Section 2(h) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(h)'Amendment and maintenance of record of rights in lands' means and includes the amendments to the record of rights under [Sections 3(3), 5, 8(2) and 9 of the Act.] [Substituted for the expression 'Sections 3(3) and 5 of the Act' by ibid. ]
