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State of Andhra Pradesh - Section

Section 16 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli

16. Inspection and copies:

- Subject to such conditions and to the payment of such fees as may be prescribed the record of rights and the register of mutations shall be open to the inspection of the public at reasonable hours, and certified extracts therefrom or certified copies thereof shall be given to all persons applying for the same.