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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(6) in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971

(6)[ The Mandal Revenue Officer shall have the power to correct clerical errors, if any, in the Pass Books.] [Substituted by Andhra Pradesh Act 24 of 2018, w.e.f. 17-11-1989.]