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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1)(a) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(a)After due completion of enquiry, referred to in Rule 6 of the Recording Authority shall pass orders in respect of-
(i)all cases requiring change of Registry necessitated by the death of registered holder i.e., succession by heirship, if succession is not disputed. With regard to the entry of the names of the heirs, the names of all the heirs entitled to shares in the property should be registered;
(ii)all cases requiring change of registry necessitated by sale, gift, etc., through regisered documents, if there is no dispute. In all cases of absolute transfer of title, the Registry of a holding should be altered to correspond with the transfer of its ownership. Where the Registered holder is not a party to a registered transaction, the registered holder should be enquired. The parties involved in a transfer should be connected by a complete chain of registered documents. Unregistered documents are not admissible as evidence in this enquiry to prove the ownership or title of the property. Where the chain is- not complete, no transfer of registry shall be done. Such cases shall be referred to the Mandal Revenue- Officer, for disposal after confirmation of the Record of Rights- for the villages;
(iii)All cases requiring splitting of joint pathas which dumeitinvolve any dispute. joint pattas held by a Hindu Joint Family shall not be split up unless the family request for it in writing. The Recording Authority shall enquire the joint Pattadars and after enquiry, by order, determine the share of land of each pattadar in the joint holding. The shares of the land shall be sub-divided in due course and the cost of sub-division recovered from the pattadars in proportion of their shares. After the confirmation of the Record of Rights, a person excepting a Hindu Joint Family in a village shall have- only one patta for all his lands in the village as far as, it is practicable. Joint Patter cases in which there is a dispute shall be referred to the Mandal Revenue Officer after confirmation of the Records of Rights for the village;
(iv)No order shall be passed for the change of Registry or splitting of joint pattas, unless the recording authority is satisfied that the change of Registry or splitting of joint patta is not in contravention of any of the provisions of: