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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

(2)Alteration in the Registers in respect of all transfers of property, either by way voluntary action of the owners or by virtue of decree of court, revenue sale, or succession shall be made in conformity with the procedure laid down hereunder.