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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2)(f) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(f)In case a duplicate title deed is sought to be replaced by a mutilated title deed, the mutilated title deed shall be surrendered by the title deed holder to the Revenue Divisional Officer. The Revenue Divisional Officer shall obtain the Collector's permission before issuing a duplicate. He shall destroy the mutilated title deed in the presence of the title deed holder after issuing a duplicate. The fact of destroying the old title deed shall be mentioned in Form I-B. In case of replacement, the fee for issuing a duplicate shall be Rs. 100/- (Rupees One Hundred only).