Section 6 in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017
6. Filing of claim.
(1)For updation of column No. (16) of Re-Settlement Register in respect of Dotted Lands covered under sub-sections (1) and (2) of section 4, the Tahsildar shall file a claim, online in electronic form, before the District Level Committee.(2)For updation of column No.(16) of Re-Settlement Register in respect of Dotted Lands covered under sub-section (3) of section 4, the person in possession of the land shall file a claim, online in electronic form before the District Level Committee.
