Section 9 in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
9. Updation of Re-Settlement Register.
- The updation of Re-Settlement Register and consequent updation of other revenue records, including digitally maintained records, in pursuance of the orders passed under section 7 or section 8 as the case may be, shall be made within one (1) month.
