Section 10 in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
10. Deletion Under/Section 22A (1) of the Registration Act, 1908.
- The Dotted Lands updated in the name of a Person in column No. (16) of Re-Settlement Register shall be deleted from the list of prohibitory lands notified under Section 22-A (1) of the Registration Act, 1908 as amended by the Andhra Pradesh Act No. 19 of 2007 within one (1) month of the date of the order under section 7 or section 8 as the case may be.
