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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

(3)If any objection to an entry under sub-section (1) in the register of mutations is made either orally or in writing to the Village Patwari, it shall be the duty of the Village Patwari to enter the particulars of the objections in a register of disputed cases.