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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(d) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(d)After satisfying that the above conditions are complied with, the Revenue Divisional Officer, may issue a duplicate title deed endorsing on the last page of the title deed that it is a duplicate copy. The issue of a duplicate shall be noted in Form-I 13.