Section 31 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
31.
[(1)] [Renumbered as 31(1) by G.O.Ms.No. 36, Revenue (A & R), dated 15-1-1994. ] Any person who [loses] [Corrected by Memo. No. 120010/D.O. (A&R)88-2, Revenue (A&R), dated 8-8-1989. ] a Pass Book issued to him [or whose pass book is mutilated] [Added by ibid. ] can apply to the Mandal Revenue Officer along with his photograph. The Mandal Revenue Officer after collecting the fee prescribed under [sub-rule (12) of Rule 26] [Substituted for the expression 'sub-rule (7) of Rule 26' by G.O.Ms. No. 36, Revenue (A&R), dated 15-1-1994. ], shall issue a duplicate pass book, under acknowledgement, duly endorsing on the 1st page of the pass book that it is a duplicate copy. The issue of a duplicate pass book shall be noted in Form 1-B. In case a duplicate Pass Book is sought to replace a mutilated Pass Book, the mutilated Pass Book shall be surrendered to the Mandal Revenue Officer for cancellation/destruction.(2)[(a) As soon as the title deed holder loses the title deed, he shall notify about the loss of the same to the police and to the credit agencies in writing and ask the credit agencies not to deal with the lost title deed. He shall also intimate the Revenue Divisional Officer about the loss and furnish the copies of his letters addressed to police and credit agency] [Inserted by G.O.Ms.No. 36, Revenue dated 15-1-1994 ].(b)The title deed holder shall publish in the newspapers a notice about the loss of his title deed and request public at large including credit agencies not to deal with the lost title deed. A copy of the newspaper publication shall be filed along with the intimation to the Revenue Divisional Officer.(c)For getting a duplicate title deed, the title deed holder shall execute an indemnity bond to indemnify the Government and the credit agencies up to one year from the date of intimation of the loss, from any losses that may arise from the use of lost original title deed by any unauthorised person.(d)After satisfying that the above conditions are complied with, the Revenue Divisional Officer, may issue a duplicate title deed endorsing on the last page of the title deed that it is a duplicate copy. The issue of a duplicate shall be noted in Form-I 13.(e)To check frivolous application for duplicate title deeds the fee issuing a duplicate shall be Rs. 1,000/- (Rupees One thousand only).(f)In case a duplicate title deed is sought to be replaced by a mutilated title deed, the mutilated title deed shall be surrendered by the title deed holder to the Revenue Divisional Officer. The Revenue Divisional Officer shall obtain the Collector's permission before issuing a duplicate. He shall destroy the mutilated title deed in the presence of the title deed holder after issuing a duplicate. The fact of destroying the old title deed shall be mentioned in Form I-B. In case of replacement, the fee for issuing a duplicate shall be Rs. 100/- (Rupees One Hundred only).
