Section 4(3) in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
(3)The entry in column No. (16) of Re-Settlement Register in respect of Dotted Lands which are not covered under sub-sections(1) and (2) and are in possession of any person shall be replaced and updated by making an entry in the name of the person, in terms of the orders issued under section 7 or section 8 as the case may be.Explanation. - Continuous possession for a period of twelve years or more prior to the commencement of this Act by a person (present claimant or his predecessor in interest), based on documents shall be sufficient for updation of his name in column No. (16) of Re-Settlement Register in respect of Dotted Lands covered under subsection (3).
