Section 27 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
27.
Substituted by G.O.Ms. No. 1.7.2016.[Whenever a COurt decree about acquisition of title by purchase of land through deeds on plain paper or by oral purchase is received from Court or presented to the Tahsildar for implementing and incorporating changes in the Record of Rights and title deed-cum-pass books, the Tahsildar shall incorporate changes in the Record of Rights and title deed-cum-pass books, based on Court decree only after collection of stamp duty and registration fee on the sale price of the land or market value of the land whichever is higher. If the person seeking execution of Court decree claims that he had already paid proper and adequate$$$$$$$$$$$$$$$$$(2)Full details of the purchaser and the purchase transaction shall be prepared and signed by the registering authority in Form No. VI-B in triplicate, one copy to be retained with registering authority, second copy shall be sent to Mandal Revenue Officer concerned, and the third copy to the Recording Authority. The Mandal Revenue Officer shall maintain a Register of intimations received in Form XVI.(3)[ On receipt of the Form VI-B, the Mandal Revenue Officer shall verify the Record of Rights in Forms I and I-B and thereafter issue a title deed and Pattadar Pass Book to the purchaser after getting the sale transaction duly certified by the Registering Authority on the title deed. The Mandal Revenue Officer shall make necessary changes in the Record of Rights under proper attestation.] [Substituted by G.O.Ms.No. 36, (A &R), dated 15-1-1994. ](4)[ Whenever a Court decree about acquisition of title by purchase of land through deeds on plain paper or by oral purchase is received from Court or presented to the Mandal Revenue Officer for implementing and incorporating charges in the Record of Rights and Pattadar Pass Books, the Mandal Revenue Officer shall incorporate changes in the Record of Rights and Pattadar Pass Book, based on Court decree only after collection of stamp duty and registration fee on the sale price of the land or market value of the land whichever is higher. If the person seeking execution of Court decree claims that he had already paid proper and adequate stamp duty in the Court and produces certificate issued by the Court to this effect and other evidence to the satisfaction of Mandal Revenue Officer, the Mandal Revenue Officer shall demand and collect only registration fee and incorporate changes in the Record of Rights and Pattadar Pass Books. If the decree is received or produced by or before a Registration Officer or other Officers, these officers shall immediately send these decrees to the concerned Mandal Revenue Officer for necessary action.] [Substituted by G.O.Ms.No. 453, Revenue D.O. (A & R), dated 23-5-1990. ](5)In respect of cases covered by Section 58-A of Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 Fasli, the Mandal Revenue Officer or Recording Authority should refer the Court decree to the Collector and the Collector shall decide for its execution and communicate orders to the Mandal Revenue Officer/Recording Authority, for its implementation.
