Section 27(3) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(3)[ On receipt of the Form VI-B, the Mandal Revenue Officer shall verify the Record of Rights in Forms I and I-B and thereafter issue a title deed and Pattadar Pass Book to the purchaser after getting the sale transaction duly certified by the Registering Authority on the title deed. The Mandal Revenue Officer shall make necessary changes in the Record of Rights under proper attestation.] [Substituted by G.O.Ms.No. 36, (A &R), dated 15-1-1994. ]
