Section 3 in Andhra Pradesh Forest Settlement Rules, 1969
3.
When claimants under Section 6 (1) (d) appear and verbally state the nature of their rights, the Forest Settlement Officer shall record substance of the said statements. Written statements specifying the nature of the rights claimed must be stamped in accordance with the provisions of the Andhra Pradesh Court-fees and Suits Valuation Act, 1956.
