Section 19 in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
19. Publication of Preliminary Notification.
(1)After conclusion of the social impact assessment study and consent of the affected persons or Gram Sabha, as the case may be, when it appears to the appropriate Government that land is required or likely to be required in any area for any public purpose, a preliminary notification shall be issued in Form VI.(2)The preliminary notification shall be published in the manner provided in section 11 of the Act.(3)A copy of the notification shall be affixed at conspicuous places in the affected areas and shall also be informed to the public by beat of Tom-tom and shall be published in Andhra Pradesh State Gazzette.(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.
