Section 4 in Andhra Pradesh (Secunderabad Area) Land Administration Rules, 1976
4. Register of Mutations.
- The Estates Officer shall maintain a Register of mutations in the manner as prescribed in Schedule "C" and shall record.(i)Every grant of right or interest in the lands mentioned in Schedule "A" made by the competent authority under these rules.(ii)every transfer of such right or interest sanctioned by the competent authority, on application, report an information, after conducting due enquiry under these rules; and(iii)every alteration in the plan or elevation of the structures thereon and every sub division, sanctioned by the competent authority under these rules.
