Section 10 in Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971
10. Powers of recording and appellate authority.
- [(1)] [Section 10 renumbered as sub-section (1) by Act 9 of 1994, w.r.e.f. 31-10-1993.] A recording authority or an appellate authority or any other officer shall, for the purpose of holding any enquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) when trying a suit in respect of the following matters namely:(a)Summoning and enforcing the attendance of any person and examining him on oath;(b)Requiring the discovery and production of documents, and(c)Any other matter which may be prescribed.(2)[ The provisions of Section 5 and Sections 12 to 24 of the Limitation Act, 1963 (Central Act 36 of 1963) shall apply for the purposes of extension and computation of the periods prescribed in Sections 3(3), 4(1), 5(5), 5A and 5B of this Act.] [Inserted by Act 9 of 1994, w.r.e.f. 31-10-1993.][10A. Corrections to be incorporated in village revenue records. - After the final publication of record of rights in the manner prescribed the Mandal Revenue Officer shall take action to incorporate the said particulars in the Village Revenue Records, subject to such amendments as may be necessary on appeal or revision, as the case may be.] [Inserted by Andhra Pradesh Act No. 1 of 1989, w.e.f. 4-3-1989.]
