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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(b) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(b)that the said record has been kept in the custody of the Village Assistant of the village that it may be inspected of all reasonable times by any person [x x x] [The words 'Claiming any interest in the lands in the village' omitted by G.O.Ms.No. 36, Revenue, dated 15-1-1994. ];