Section 3 in Andhra Pradesh Conferment of Pattadari Rights on Shikmidars Rules, 1964
3.
A Shikmidar who wishes to be declared as a pattadar in respect of any land under clause (i) of Section 67 A of the Act, shall submit to the Deputy Collector an application in Form I, enclosing therewith the Shikmidari certificate in original granted in respect of that land by a Revenue Officer.
