Section 4 in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
4. Updation of Government Porombokes/Assigned/Alienated/Transferred Lands/Other Lands.
(1)The entry in column No. (16) of Re-Settlement Register in respect of Dotted Lands which have entries of "P" in Column No.(5) and related remarks in column No.(17) which are found vacant and are not assigned or alienated or transferred or claimed by any person shall be replaced and updated by making an entry "Government Poramboke" in terms of the orders issued under section 7 or section 8 as the case may be.(2)The entry in column No. (16) of Re-Settlement Register in respect of Dotted Lands, which were assigned or alienated or transferred shall be replaced and updated by making an entry in the name of the assignee or alienee or transferee, as the case may be, in terms of the orders issued under Section 7 or section 8 as the case may be, ana in column No. (17) of the resettlement Register the entry "Government Assigned or Alienated or Transferred" as the case may be shall be made.(3)The entry in column No. (16) of Re-Settlement Register in respect of Dotted Lands which are not covered under sub-sections(1) and (2) and are in possession of any person shall be replaced and updated by making an entry in the name of the person, in terms of the orders issued under section 7 or section 8 as the case may be.Explanation. - Continuous possession for a period of twelve years or more prior to the commencement of this Act by a person (present claimant or his predecessor in interest), based on documents shall be sufficient for updation of his name in column No. (16) of Re-Settlement Register in respect of Dotted Lands covered under subsection (3).
