Section 19(4) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(4)After issuing the preliminary notification, the Collector shall ensure completion of the exercise of updating land records within a period of two months as specified here under:-(a)Delete the entries of dead persons;(b)Enter the names of the legal heirs of the deceased persons;(c)Take effect of the registered transactions of the rights in land such as sale, gift, partition, etc.(d)Make all entries of the mortgage in the land records;(e)Delete the entries of mortgage in case the lending agency issues letter towards full payment of loans taken;(f)Make necessary entries in respect of all prevalent forest laws;(g)Make necessary entries in case of the Government land;(h)Make necessary entries in respect of assets in the land like trees, wells, etc.(i)Make necessary entries of share croppers in the land(j)Make necessary entries of crops grown or sown and the area of such crops, and(k)Any other entries or up-dating in respect of land acquisition, rehabilitation and resettlement.
