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[Cites 0, Cited by 0] [Section 4th] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4th(4) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

4.1The Record of Rights shall be prepared or updated and thereafter maintained in Form-I, as prescribed under Rule 3 of the Andhra Pradesh Record of Rights in Land and Pattadar Pass Book Rules, 1989.