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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(4) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(4)Every copy or extract from the Record of Rights shall be attested by the Mandal Revenue Officer.[Title deed-cum-Pattadar Pass Book [Substituted 'Pattadar Pass Book' by G.O.Ms. No. 1.7.2016.]