Section 17(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(2)On the completion of the enquiry referred to in Rule 16, the said Officer shall give his decision on the application for rectification of an entry and direct such rectification of the Record of Rights as may be required in accordance with such decision to be made. The decision shall be intimated to all the persons referred to in sub-rule (1) of Rule 16.
