Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 3 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 3. [ Form of Record of Rights: [Substituted by G.O.Ms. No. 271, dated 1.7.2016.] - The Record of Rights shall be prepared initially in From-I and subsequently maintained in From-I B for every separate Revenue Village.]
