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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(3)(a) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(a)The [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by ibid. ] shall maintain for every village a separate. Register containing the abstract of the intimations received under Section 4 of the Act. The orders passed under sub-sections (3) and (5) of Section 5 of the Act, either making an amendment or refusing to make such an amendment shall be maintained in Form VII.