Section 2 in Andhra Pradesh Rights in Land and Pattadar Pass Books (Amendment) Act, 2019
2. Amendment of Section 2.
In the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 (herein after referred to as the Principal Act) in section 2,-(i)The existing clause (1) shall be renumbered as clause (1-f).(ii)Before the clause(1-f), as so renumbered,the following clauses shall be inserted, namely,“(1). “Bhudhaar” means the unique identification number assigned to any parcel of land, as contained in the Record of Rights, in such manner as may be prescribed;(1-a). “Bhudhaar Card” means a document prepared in such format as may be prescribed describing a parcel or parcels of land as contained in the Record of Rights, and specifying the Bhudhaar Number or Numbers assigned to such parcel or parcels, along with the stamp of date and time at which such card has been prepared, and, includes e-Bhudhaar Card and m-Bhudhaar Card;(1-b). “e-Bhudhaar Card” means a Bhudhaar Card which is generated and maintained in an electronic form;(1-c). “m-Bhudhaar Card” means a Bhudhaar Card which is generated and maintained in an electronic form and which can be downloaded and used on a mobile device;(1-d). ‘Permanent Bhudhaar” means a Bhudhaar Number assigned from a distinct series to indicate that the Geo-referencing of the parcel of land or lands appurtenant to the property has been completed;(1-e). “Temporary Bhudhaar” means a Bhudhaar Number assigned from a distinct series to indicate that the Geo-referencing of the parcel of land or lands appurtenant to the property has not been completed;”.
