Section 12 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
12.
(1)If, at any time, before the completion of the enquiry referred to in Rule 11 above, the Recording Authority has reasons to believe that any entry made in the Draft Record of Rights requires to be altered in any manner he may make such alteration:Provided that no such alteration shall be made without giving any person whose name is entered in the Draft Record of Rights as having any interest in the land in respect of the entry relating to which the alteration is proposed of making a representation in that behalf.(2)Recording Authority shall pass orders under the sub-rule (1) above only after obtaining the orders of the Special Deputy Tahsildar appointed for the purpose, or the Mandal Revenue Officer concerned.(3)The orders referred to in the above sub-rules not be in contravention of any of the provisions of the Acts referred to in Rules 9(1)(a)(iv) and [x x x] [The expression 'Rule 9(1)(b)(ii)' omitted by G.O.Ms. No. 36, Revenue, dated 15-1-1994. ].
