Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Andhra Pradesh - Subsection Section 26(8) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989 (8)Proper record in respect of issue of the title deed-cum-pattadar pass books shall be maintained by the Tahsildar.]
