Section 5 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
5.
The Recording Authority shall as soon as may be after the commencement of the Act for the first time and whenever a notification has been issued by the Commissioner to make the Record of Rights up to date in the area in which a village is situate cause to be published separate notices:-(a)[ (i) declaring his intention of preparing a record of rights in lands in the village for the first time, or declaring the intention consequent on the issue of a notification by the Commissioner to make the record of rights up to date in the village by updating the registry of holdings and by splitting up of joint patters etc.] [Substituted by G.O.Ms No. 36, Revenue, dated 15-1-1994. ](ii)declaring his intention consequent on the issue of a notification by the Commissioner to make the record of rights up to date in the village;(iii)by updating the registry of holdings by splitting up of joint pattas etc.;(b)calling upon all persons claiming any interest in any land in the village to furnish either through the village assistant concerned or directly:(i)a statement in writing in duplicate in Form 1-A showing the particulars of the lands in which an interest is claimed; and(ii)the nature of such interest on or before a specified date to be indicated in the notice not being earlier than fifteen days from the date of publication thereof; and(iii)if a person has interest in lands in more than one village in a Mandal or in more than one Mandal in a District, he shall file his claim in Form I-A in triplicate giving the particulars of all the lands in which an interest is claimed Mandalwise and village wise and where a person has interest in lands in only one village, he shall append a certificate to the claim in Form I-A that he does not have interest in lands in any other village in the District;(c)declaring also his intention to hold an enquiry in respect of the above matter in the village on a date to be specified in the notice in this behalf not being earlier than twenty-two days from the date of publication of the notice and calling upon all persons interested to appear before him at the said enquiry on the date so specified.(2)The notice referred to in sub-rule (1) shall be Form II and shall be published in the District Gazette of the District in which the village is situate and also in the following manner namely-(a)by affixture in the chavidi or if there is no chavidi, in any other conspicuous place in the village;(b)by affixture on the notice boards of the Gram Panchayat Office, Primary Co-operative Agricultural Credit Society or School, if any, in the village;(c)by beat of tom tom in the village;(d)by affixture on the notice board of the office of the Mandal Revenue Officer having jurisdiction over the village; and(e)by affixture on the notice board of the office of the Mandal Praja Parishad in which the village is situated.
