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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(2)Every application made under sub-rule (1) above, shall be accompanied by a certified copy of the entry from the Record of Rights which is sought to be rectified and the grounds for such rectification.