Section 13(1) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(1)After the completion of enquiry referred to in Rule 11 above, the Recording Authority shall confirm the Draft Record of Rights in the village or the Record of Rights brought up-to-date subject to the alterations if any made in pursuance of the orders passed in Rule 11 or Rule 12, and the Draft Record of Rights or the Record of Rights made up-to-date so confirmed shall be the Record of Rights in lands in the village.
