Section 18 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
18.
(1)Maintenance of Record of Rights includes(a)correction of entries in pursuance of orders passed under Rule 17 above; and(b)incorporation of all mutations in the respective entries in pursuance of orders passed under Section 5 of the Act.(2)[ The intimation of acquisition of rights under Section 4(1) by any individual shall be in Form VI-A either at a citizen Service Centre (eg. MeeSeva Centre) or Online (as and when the facility is available). An acknowledgment shall be given to the individual. Registering Officer of Registration Department shall send intimation to the Tahsildar under Section 4(2) electronically by transferring the data to the electronically maintained Record of Rights on real time basis. The intimation by the Revenue Officer responsible for preparation of village Records as per Section 4(3) shall in Form VI-D.] [Substituted by G.O.Ms. No. 271, dated 1.7.2016.](3)(a)The [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by ibid. ] shall maintain for every village a separate. Register containing the abstract of the intimations received under Section 4 of the Act. The orders passed under sub-sections (3) and (5) of Section 5 of the Act, either making an amendment or refusing to make such an amendment shall be maintained in Form VII.(b)Before any order is passed by the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by ibid ] either making an amendment in the Record of Rights or refusing to make such an amendment, the procedure prescribed in Section 5 of the Act shall be followed.(c)Orders on all intimations shall be passed within a period of six months from the date of receipt of an intimation.(d)[ If the order is as per the request made in the intimation or where no order is passed within the stipulated period, the draft amendment to From-I-B, copy of which was enclosed to the notice in Form VIII shall become final automatically in the electronically maintained Record of Rights. [Added by G.O.Ms. No. 271, dated 1.7.2016.](e)If the order is in variance to the draft amendment to Form I-B, the draft shall be suitably modified in the electronically maintained Record of Rights as per the order.](4)Discharge letters from the credit agencies shall be acknowledged by the Mandal Revenue Officer and treated as intimation of acquisition/loss of right under Section 4, if it contains all the details prescribed in Form VI-A.
