Section 27(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(2)Full details of the purchaser and the purchase transaction shall be prepared and signed by the registering authority in Form No. VI-B in triplicate, one copy to be retained with registering authority, second copy shall be sent to Mandal Revenue Officer concerned, and the third copy to the Recording Authority. The Mandal Revenue Officer shall maintain a Register of intimations received in Form XVI.
