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State of Andhra Pradesh - Section

Section 43 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

43.

: Regarding the sale transactions after the issue of Pass Book, when buyer and seller have pass books the sub-registrar will make additions and delegations in both the Pass Books of the buyer and seller. The entry in the sellers Pass Book should be rounded off/cancelled under dated signature of the sub-registrar and a reference to the sale, document number, date, buyer's name, his Pass Book number etc., could be recorded in the remarks column. A new entry should be made in the Pass Book of the buyer and information relating to the columns 2 to 6,8 and 9 will be copied from the Pass Book of the seller. In addition in the buyers Pass Book in the remarks column details of document number, date, seller's name his Pass Book number etc., should be recorded.