Section 19 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
19.
[(1) The notice referred to in sub-section (3) of Section 5 of the Act shall be in Form VIII generated electronically. A copy of the draft amendment to From I-B, generated electronically, as per the intimation received shall be enclosed to the notice. While preparing the draft amendment to From I-B, the Procedure for notation of new sub-divisions notionally given in Para 15 of BSO-34A, extracted alongwith illustration in the Annexure, shall be followed.] [Substituted by G.O.Ms. No. 271, dated 1.7.2016.](2)Such notice together with a copy of the amendment shall also be published in the manner specified in Clauses (a) to (e) of sub-rule (2) of Rule 5.
