Section 10(4) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(4)All claims and objections to the entries in the Draft Record of Rights published shall be submitted in duplicate in Form III-(A). The receipt of the claim/objection shall be acknowledged in the duplicated copy. A register shall be maintained in Form III-B for the claims and objections received in Form III-A in response to the notice in Form III.
