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[Cites 0, Cited by 0] [Section 6F] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6F(1) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971

(1)Bhudhaar Cards both temporary and permanent shall be generate in respect of all the parcels of the land to which Bhudhaars have been assigned and shall be made accessible online to the Pattadars or owners of such land, in such manner as may be prescribed.