Section 2(10) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
(10)[ 'Recording authority' means such officer of the Revenue Department as may be notified by the Collector to be the recording authority for the purposes of this Act or such officer of the Registration Department as may be specified for the purpose of causing provisional mutation in Revenue Records electronically;] [Substituted by Act No.30 of 2018, dated 25.10.2018.].
