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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3)(b) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(b)Before any order is passed by the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by ibid ] either making an amendment in the Record of Rights or refusing to make such an amendment, the procedure prescribed in Section 5 of the Act shall be followed.