Section 4(1) in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
(1)The entry in column No. (16) of Re-Settlement Register in respect of Dotted Lands which have entries of "P" in Column No.(5) and related remarks in column No.(17) which are found vacant and are not assigned or alienated or transferred or claimed by any person shall be replaced and updated by making an entry "Government Poramboke" in terms of the orders issued under section 7 or section 8 as the case may be.
