Section 10 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
10.
(1)The Recording Authority shall thereafter cause to be published a notice to the effect:(a)(i)that the Draft Record of Rights has been prepared for the village for the first time; or(ii)that the Draft Record of Rights made up-to-date has been prepared for the village;(b)that the said record has been kept in the custody of the Village Assistant of the village that it may be inspected of all reasonable times by any person [x x x] [The words 'Claiming any interest in the lands in the village' omitted by G.O.Ms.No. 36, Revenue, dated 15-1-1994. ];(c)that all persons claiming to rectify any omission or error in the said record should furnish a statement in writing relating to their claims on or before a date to be specified in the notice in this behalf not later than fifteen days from the date of publication thereof; and(d)declaring his intention to hold a Grama Sabha to read out the Draft Record of Rights or Draft Record of Rights made up-to-date on a date to be specified in the notice in this behalf not later than twenty-two days from the date of publication thereof and calling upon all residents of the village to attend the Grama Sabha and make claims and objections;(e)declaring his intention to hold an inquiry, into claims and objections received under Clauses (c) and (d) above at the village on a date to be specified in the notice in this behalf not later than forty days from the date of publication thereof and calling upon all persons interested to appear before him at such enquiry.(2)The notice referred to in sub-rule (1) above, shall be in Form III and shall be published in the manner specified in Clauses (a) to (e) of sub-rule (2) of Rule 5.(3)Any oral claims and objections received at the Gram Sabha shall be reduced to writing by the Recording Authority and the same shall be considered at the proposed enquiry.(4)All claims and objections to the entries in the Draft Record of Rights published shall be submitted in duplicate in Form III-(A). The receipt of the claim/objection shall be acknowledged in the duplicated copy. A register shall be maintained in Form III-B for the claims and objections received in Form III-A in response to the notice in Form III.
