Section 18(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(2)[ The intimation of acquisition of rights under Section 4(1) by any individual shall be in Form VI-A either at a citizen Service Centre (eg. MeeSeva Centre) or Online (as and when the facility is available). An acknowledgment shall be given to the individual. Registering Officer of Registration Department shall send intimation to the Tahsildar under Section 4(2) electronically by transferring the data to the electronically maintained Record of Rights on real time basis. The intimation by the Revenue Officer responsible for preparation of village Records as per Section 4(3) shall in Form VI-D.] [Substituted by G.O.Ms. No. 271, dated 1.7.2016.]
