Section 4(ii) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(ii)The Commissioner shall issue whenever necessary a notification to make the Record of Rights upto date for the entire State or such area or areas and from such date or dates by notification in the Andhra Pradesh Gazette. The said notification shall also be published in two daily newspapers circulating in the State of which at least one shall be in the Telugu language.
