Section 11(1) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(1)The Recording Authority shall receive the statement submitted in respect of any claim of rectification or error or omission in the Draft Record of Rights or Draft Record of Rights made up-to-date published and shall arrange for immediate sub-division work wherever felt necessary before the date specified for enquiry. He shall proceed to the village on the dates specified in the notice and hold an enquiry into all the claims received.
