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State of Andhra Pradesh - Act

The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

ANDHRA PRADESH
India

The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

Rule THE-ANDHRA-PRADESH-RIGHTS-IN-LAND-AND-PATTADAR-PASS-BOOKS-RULES-1989 of 1989

Published on 8 June 1989
Commenced on 8 June 1989
[This is the version of this document from 8 June 1989.]
[Note: The original publication document is not available and this content could not be verified.]

The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989Published vide G.O.Ms.No. 570, Revenue (D.O.A. & R) dated 8-6-1989, Published in R.S. to Part 2, Andhra Pradesh Gazette (Extraordinary), dated 9-6-1989.In exercise of the powers conferred by sub-section (1) of Section 11 of the Andhra Pradesh Record of Rights in Land and Pattadar Pass Books Act, 1971 (Act 26 of 1971) and in supersession of the Andhra Pradesh Record of Rights in Land Rules, 1978 issued in G.O.Ms.No. 1516, Revenue Department, dated the 16th September, 1978 and published at pages 1 to 15 of Extraordinary of the Andhra Pradesh Gazette dated 16th September, 1978; the Governor of Andhra Pradesh hereby makes the Andhra Pradesh Record of Rights in Land and Pattadar Pass Books Rules, 1989, the same having been published previously at pages 1 to 120 of the Rules Supplement to Part II, Extraordinary of the Andhra Pradesh Gazette, dated the 9th May, 1989 and after considering the suggestions received from different quarters as required under sub-section (1) of Section 11 of the said Act.Rules

1. Short title, extent and commencement:

(1)These Rules may be called the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O. Ms.No. 36,Revenue, dated 15-1-1994. ] and Pattadar Pass Books Rules, 1989.

(2)They shall extend to all the areas where the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms. No. 36, Revenue, dated 15-1-1994. ] and Pattadar Pass Books Act, 1971 is in force.

2.

In these rules, unless the context otherwise requires,-

(a)"Act" means the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O. Ms.No. 36,Revenue, dated 15-1-1994. ] and Pattadar Pass Books Act, 1971;

(b)"Section" means a section of the Act;

(c)"Form" means the form appended to these rules;

(d)[ ***] [Omitted by G.O.Ms. No. 271, dated 1.7.2016.]

(e)"Mortgagee" means the transferee of a mortgage as defined in the Transfer of Property Act, 1882;

(f)[ 'Khatadar' means any person having a khata number or account number to pay Land Revenue. Every person in actual possession of land, other than a tenant or a usufructuary mortgagee shall pay land revenue on it into a khata number assigned to him;] [Substituted by ibid ]

(g)[ 'Record of Rights' means in respect of owners title of land and m respect of other rights and interests in land] [Substituted by G.O.Ms.No. 36, Revenue dated 15-1-1994. ].

(h)'Amendment and maintenance of record of rights in lands' means and includes the amendments to the record of rights under [Sections 3(3), 5, 8(2) and 9 of the Act.] [Substituted for the expression 'Sections 3(3) and 5 of the Act' by ibid. ]

3. [ Form of Record of Rights: [Substituted by G.O.Ms. No. 271, dated 1.7.2016.]

- The Record of Rights shall be prepared initially in From-I and subsequently maintained in From-I B for every separate Revenue Village.]

4. Procedure for preparation of Record of Rights and updating of the Record of Rights:-

(i)The record of rights in Lands in the village shall be prepared in the manner hereinafter provided.

(ii)The Commissioner shall issue whenever necessary a notification to make the Record of Rights upto date for the entire State or such area or areas and from such date or dates by notification in the Andhra Pradesh Gazette. The said notification shall also be published in two daily newspapers circulating in the State of which at least one shall be in the Telugu language.

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.

6.

(1)The Recording Authority shall arrange for the receipt of the statement of claims submitted in response to the notice referred to in Rule 5 and shall also arrange for acknowledging the statement of claim on the duplicate, triplicate copy of claims statement and shall, on the date specified in the notice in this behalf, proceed to and hold an inquiry in the village. A Register shall be maintained in Form No. II-A for the claims received in response to the notice in the Form No. II.

(2)During the enquiry referred to in sub-rule (1) the Recording Authority shall:

(a)receive further statements of claims in writing that may be submitted to him;

(b)hear any oral representation made in respect of any claim and make a summary record of such representation; and

(c)examine the relevant registers, records and accounts already maintained in respect of the lands in the village for the purpose of collection of land revenue or otherwise.

7.

(1)The Recording Authority holding an enquiry under Rule 6 may, if he so thinks fit, adjourn the enquiry to a later date or dates.

(2)Every such adjourned enquiry shall be held in the village and the date or dates to which the enquiry is adjourned shall be announced in public by the Recording Authority himself at the time of adjournment on the day on which the enquiry could not be taken up or finished.

8.

During the course of the enquiry referred to in Rule 6 above the Recording Authority may, if he considers it expedient:

(a)summon the attendance of any person for the purpose of examining him;

(b)require any person to produce any document believed to be in his possession; and

(c)enter upon, inspect and measure or cause to be measured any land.

9.

(1)

(a)After due completion of enquiry, referred to in Rule 6 of the Recording Authority shall pass orders in respect of-

(i)all cases requiring change of Registry necessitated by the death of registered holder i.e., succession by heirship, if succession is not disputed. With regard to the entry of the names of the heirs, the names of all the heirs entitled to shares in the property should be registered;

(ii)all cases requiring change of registry necessitated by sale, gift, etc., through regisered documents, if there is no dispute. In all cases of absolute transfer of title, the Registry of a holding should be altered to correspond with the transfer of its ownership. Where the Registered holder is not a party to a registered transaction, the registered holder should be enquired. The parties involved in a transfer should be connected by a complete chain of registered documents. Unregistered documents are not admissible as evidence in this enquiry to prove the ownership or title of the property. Where the chain is- not complete, no transfer of registry shall be done. Such cases shall be referred to the Mandal Revenue- Officer, for disposal after confirmation of the Record of Rights- for the villages;

(iii)All cases requiring splitting of joint pathas which dumeitinvolve any dispute. joint pattas held by a Hindu Joint Family shall not be split up unless the family request for it in writing. The Recording Authority shall enquire the joint Pattadars and after enquiry, by order, determine the share of land of each pattadar in the joint holding. The shares of the land shall be sub-divided in due course and the cost of sub-division recovered from the pattadars in proportion of their shares. After the confirmation of the Record of Rights, a person excepting a Hindu Joint Family in a village shall have- only one patta for all his lands in the village as far as, it is practicable. Joint Patter cases in which there is a dispute shall be referred to the Mandal Revenue Officer after confirmation of the Records of Rights for the village;

(iv)No order shall be passed for the change of Registry or splitting of joint pattas, unless the recording authority is satisfied that the change of Registry or splitting of joint patta is not in contravention of any of the provisions of:

(1)The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 (Act 1 of 1973);

(2)The Urban Land (Ceiling and Regulation) Act, 1976 (Central Act 33 of 1976);

(3)The Andhra Pradesh Assigned Land (Prohibition of Transfers) Act, 1977 (9 of 1977);

(4)[x x x] [Omitted by G.O.Ms.No. 36, Revenue dated 15-1-1994. ];

(5)[x x x] [Omitted by G.O.Ms.No. 36, Revenue dated 15-1-1994. ];

(6)The Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959 (1 of 1959);

(7)[x x x] [Omitted by G.O.Ms.No. 36, Revenue, dated 15-1-1994. ];

(8)[x x x] [Omitted by G.O.Ms.No. 36, Revenue, dated 15-1-1994. ];

(9)[x x x] [Omitted by G.O.Ms.No. 36, Revenue, dated 15-1-1994. ].

(b)[(i)After due completion of enquiry referred to in Rule 6 the Recording Authority shall also pass orders for registering the names of claimants in respect of all cases of claims of] [Clause b(i) renumbered as Clause (b), Clause (b)(ii) has been omitted by ibid.] [tenancy, mortgage and occupancy] [Substituted for the words 'tenancy and mortgage' by ibid. ] where there is no dispute.

(c)

(i)All disputed cases of transfer of registry, splitting of joint pattas, registering the names of [tenants, mortgagee and occupants] [Substituted for the words 'tenants and mortgagees' by G.O.Ms. No. 36, Revenue, dated 15-1-1994. ] shall be submitted by the Recording Authority after the confirmation of the Record of Rights to the Mandal Revenue Officer for disposal in due course.

(ii)In respect of cases falling under Rule 9(1)(a)(i), the Mandal Revenue Officer shall hold a summary enquiry as to who has the right to succeed to the property of the deceased registered holder, according to the principles of the Law of Succession which govern the case and give notice to all persons known or believed to be interested to the effect that the registry will be made in the name of the person found to be entitled, unless a declaration if filed, within three months from the date of the notice, by any person objecting to the registry, stating that he has instituted a suit in a Civil Court to establish his superior title and an authenticated copy of the plaint in the suit is produced. If no declaration is filed, the registry should be made as stated in the notice, at the expiration of three months. If a declaration is filed, the result of the suit should be awaited before taking further action.

(iii)In respect of cases falling under Rule 9(1)(a)(ii) if the chain is not complete, the Mandal Revenue Officer can consider other evidence such as statements of respective ryots, kist receipts etc., and take decision. One month's time shall be allowed for filing objections if any, and an enquiry be held in respect of the same. Thereupon, transfer of registry shall be ordered unless the objection is found to be valid.

(iv)No order shall be passed by the Mandal Revenue Officer for the change of registry, splitting of joint pattas, recording the names of Tenants and Mortgagees in possession, unless he is satisfied that the change so ordered is not in contravention of any of the provisions of the Acts referred to in Rules 9 (1)(a)(iv) [x x x] [The expression 'and 9(1)(b)(ii)' omitted by ibid. ].

(2)After the passing of the orders under sub-rule 1(a) or 1(b), the Recording Authority shall prepare or cause to be prepared a Draft Record of Rights/Draft Record of Rights made up-to-date in land in the Village in Form I and such draft Record of Rights shall be kept in the custody of Village Assistant in the Office.

10.

(1)The Recording Authority shall thereafter cause to be published a notice to the effect:

(a)

(i)that the Draft Record of Rights has been prepared for the village for the first time; or

(ii)that the Draft Record of Rights made up-to-date has been prepared for the village;

(b)that the said record has been kept in the custody of the Village Assistant of the village that it may be inspected of all reasonable times by any person [x x x] [The words 'Claiming any interest in the lands in the village' omitted by G.O.Ms.No. 36, Revenue, dated 15-1-1994. ];

(c)that all persons claiming to rectify any omission or error in the said record should furnish a statement in writing relating to their claims on or before a date to be specified in the notice in this behalf not later than fifteen days from the date of publication thereof; and

(d)declaring his intention to hold a Grama Sabha to read out the Draft Record of Rights or Draft Record of Rights made up-to-date on a date to be specified in the notice in this behalf not later than twenty-two days from the date of publication thereof and calling upon all residents of the village to attend the Grama Sabha and make claims and objections;

(e)declaring his intention to hold an inquiry, into claims and objections received under Clauses (c) and (d) above at the village on a date to be specified in the notice in this behalf not later than forty days from the date of publication thereof and calling upon all persons interested to appear before him at such enquiry.

(2)The notice referred to in sub-rule (1) above, shall be in Form III and shall be published in the manner specified in Clauses (a) to (e) of sub-rule (2) of Rule 5.

(3)Any oral claims and objections received at the Gram Sabha shall be reduced to writing by the Recording Authority and the same shall be considered at the proposed enquiry.

(4)All claims and objections to the entries in the Draft Record of Rights published shall be submitted in duplicate in Form III-(A). The receipt of the claim/objection shall be acknowledged in the duplicated copy. A register shall be maintained in Form III-B for the claims and objections received in Form III-A in response to the notice in Form III.

11.

(1)The Recording Authority shall receive the statement submitted in respect of any claim of rectification or error or omission in the Draft Record of Rights or Draft Record of Rights made up-to-date published and shall arrange for immediate sub-division work wherever felt necessary before the date specified for enquiry. He shall proceed to the village on the dates specified in the notice and hold an enquiry into all the claims received.

(2)The provisions of Rules 7 and 8 shall apply to the enquiry referred to in sub-rule (1) above.

(3)On the completion of the enquiry, the recording authority shall determine whether or not the Draft Record of Rights required to be altered in the consequence of any such claim for rectification of an error or omission in the said record and make a summary order accordingly:Provided that no such order altering the Draft Record of Rights shall be made adversely affecting the rights of any person whose name has been entered in the Draft Record of Rights as having an interest in the land in respect of the entry relating to which the alteration is proposed without giving a reasonable opportunity of making a representation in this behalf.

(4)The Recording Authority shall not pass any order under sub-rule (3) above without obtaining the orders of the Special Deputy Tahsildar appointed for the purpose of the Mandal Revenue Officer concerned.

(5)The orders referred to in the above sub-rules shall not be contravention of any of the provisions of the Acts referred to in Rule 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. ].

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. ].

13.

(1)After the completion of enquiry referred to in Rule 11 above, the Recording Authority shall confirm the Draft Record of Rights in the village or the Record of Rights brought up-to-date subject to the alterations if any made in pursuance of the orders passed in Rule 11 or Rule 12, and the Draft Record of Rights or the Record of Rights made up-to-date so confirmed shall be the Record of Rights in lands in the village.

(2)The Mandal Revenue Officer, the Revenue Divisional Officer, and the Deputy Collector (Record of Rights) the District Revenue Officer, the Collector of the District, [and any officer designated by the Collector for this purpose] [Substituted by G.O.Ms. No. 17, Ref. D.O. (A & R), dated 12-1-1990. ] in exercise of their general powers of supervision, shall be competent, suo motu, to test and revise the entries in the confirmed Record of Rights provided that no revision shall be made without giving any person whose name is entered in the 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. Before making any revision an Officer shall obtain the approval of his immediate superior officer. IT the entry, in the Record of Rights was made or confirmed by an Officer of the same rank.

(3)[x x x] [Deleted by Memo. No. 120010/D.O. (A&R)/88-2, Revenue, (A&R), dated 8-8-1989. ]

14.

(1)The fact of completion of the preparation of the Record of Rights for the first time or the fact of completion of the Record of Rights made upto date in any village shall be notified in the Andhra Pradesh Gazette or the District Gazette as in Form IV.

(2)The notification referred to in sub-rule (1) shall also be published in the manner specified in sub-rule (2) of Rule 5.

(3)Within fifteen days of the confirmation of the Record of Rights prepared for the first time or the Record of Rights made up-to-date, the Recording Authority shall hold a Gram Sabha at which the confirmed Record of Rights ,hall be read out for the information of those present.

(4)The new sub-divisions, as shown in the confirmed Record of Rights shall be measured and mapped in the concerned records as per the procedure laid down and the fee shall be recoverable from the concerned ryots as arrears of land revenue. The extent noted in respect of each part of survey number of each sub-division on the Record of Rights Register, shall be subject to correction, wherever necessary after the completion of measurement of the new sub-division.[14A. (1) After the publication of the notification in Form IV, the Mandal Revenue Officer shall arrange to recast the information in Form-I into Form I-B and authenticate the entries in respect of each person. If for any reason the confirmation of the Record of Rights in any village under sub-rule (1) of Rule 13 or the issue of notification as in Form N, in respect of any village is held up, then the Collector may, by a special order, authorise the Mandal Revenue Officer in whose jurisdiction the village is situated to get the register in Form I-B prepared for the village excluding the Survey numbers/sub-division numbers for which claims in Form III-A are received. The register in Form B so prepared, shall be test checked and shall also be read out in a Grama Sabha, the entries in the register shall be authenticated by the Mandal Revenue Officer] [Substituted by G.O.Ms.No. 17, Revenue, A & R, dated 12-1-1990. ].

(2)After the preparation of the register in Form I-B, the Mandal Revenue Officer shall arrange to get the [title deeds and Pass Books] [Substituted for the expression'Pattadar Pass Books' by G.O.Ms. No. 32, Revenue, A & R, dated 15-1-1994. ] prepared with reference to the entries in Form I-B and deliver the same to the persons concerned in a Gram Sabha [convened with a previous notice in Form N-A of at least seven days. The notice shall be published as per Clauses (a) to (e) of sub-rule (2) of Rule 5.] [Substituted by G.O.Ms. No. 362, Revenue A & R, dated 26-4-1991. ]

(3)On receipt of an application from any person for a [title deed and Pass Book] [Substituted for the word 'Pass Book' by G.O.Ms.No. 32, Revenue A & R, dated 15-1-1994. ] for any land in any capacity such as pattadar, owner, mortgagee, tenant etc., the Mandal Revenue Officer shall cause an enquiry to be made whether the applicants name is recorded in the Register of Record of Rights in land, prepared in Form I and Form I-B and if he is satisfied that the applicant is eligible will issue to him a [tide deed and Pass Book] [Substituted for the word 'Pass Book' by G.O.Ms.No. 32, Revenue A & R, dated 15-1-1994. ]. If the applicant is not eligible for a [title deed and Pass Book] [Substituted for the word 'Pass Book' by G.O.Ms.No. 32, Revenue A & R, dated 15-1-1994. ], the Mandal Revenue Officer shall inform the decision to him.Rectification of Entries in Record of Rights

15.

(1)Every application for the rectification of an entry in a Record of Rights made under sub-section (3) of Section 3 of the Act shall be to the Mandal Revenue Officer of the Mandal in which the village is situated.

(2)Every application made under sub-rule (1) above, shall be accompanied by a certified copy of the entry from the Record of Rights which is sought to be rectified and the grounds for such rectification.

(3)The Mandal Revenue Officer, may within a period of one year as provided in sub-section (3) of Section 3 of the Act on his own accord initiate proceedings for correction of any mistake in the Record of Rights which he discovers himself or which is reported to him by any other Revenue Officer.

16.

(1)On receipt of an application for the rectification under Rule 15, read with sub-section (3) of Section 3 of the Act, within a period of one year from the date of notification of the Record of Rights prepared for the first time or Record of Rights made up-to-date in the village under sub-section (2) of Section 3 of the Act, the Officer referred to in Rule 15 shall hold an enquiry after giving notice thereof to:

(a)the person making the application;

(b)any person referred to in the application as having right or interest or as not having such right or interest in the lands to which the entry relates;

(c)any person whose name has been entered in the Record of Rights as having interest in the land; and

(d)any other person known or believed to be having an interest in the land to which the entry relates.

(2)The notice referred to in sub-rule (1) shall be in Form V.

17.

(1)During the enquiry referred to in Rule 16 above, the said Officer shall take into account any written representation received or any oral representation made by any person referred to in Rule 16, or any other persons having interest in the matter and may:

(a)summon the attendance of any person for the purpose of examining him;

(b)require any person to produce any document; or

(c)enter upon, inspect and measure or cause to be measured any land.

(2)On the completion of the enquiry referred to in Rule 16, the said Officer shall give his decision on the application for rectification of an entry and direct such rectification of the Record of Rights as may be required in accordance with such decision to be made. The decision shall be intimated to all the persons referred to in sub-rule (1) of Rule 16.

(3)All applications for the rectification of an entry shall be disposed of by the Mandal Revenue Officer, within a period of 90 days from the date of filing an application.

(4)The orders referred to in the above sub-rules shall not be in contravention of any of the provisions of the Acts referred to in Rule 9(1)(iv) and [x x x] [The expression 'and 9(1)(b)(ii)' omitted by G.O.Ms. No. 36, Revenue dated 15-1-1994. ].Maintenance of Record of Rights

18.

(1)Maintenance of Record of Rights includes

(a)correction of entries in pursuance of orders passed under Rule 17 above; and

(b)incorporation of all mutations in the respective entries in pursuance of orders passed under Section 5 of the Act.

(2)[ The intimation of acquisition of rights under Section 4(1) by any individual shall be in Form VI-A either at a citizen Service Centre (eg. MeeSeva Centre) or Online (as and when the facility is available). An acknowledgment shall be given to the individual. Registering Officer of Registration Department shall send intimation to the Tahsildar under Section 4(2) electronically by transferring the data to the electronically maintained Record of Rights on real time basis. The intimation by the Revenue Officer responsible for preparation of village Records as per Section 4(3) shall in Form VI-D.] [Substituted by G.O.Ms. No. 271, dated 1.7.2016.]

(3)

(a)The [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by ibid. ] shall maintain for every village a separate. Register containing the abstract of the intimations received under Section 4 of the Act. The orders passed under sub-sections (3) and (5) of Section 5 of the Act, either making an amendment or refusing to make such an amendment shall be maintained in Form VII.

(b)Before any order is passed by the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by ibid ] either making an amendment in the Record of Rights or refusing to make such an amendment, the procedure prescribed in Section 5 of the Act shall be followed.

(c)Orders on all intimations shall be passed within a period of six months from the date of receipt of an intimation.

(d)[ If the order is as per the request made in the intimation or where no order is passed within the stipulated period, the draft amendment to From-I-B, copy of which was enclosed to the notice in Form VIII shall become final automatically in the electronically maintained Record of Rights. [Added by G.O.Ms. No. 271, dated 1.7.2016.]

(e)If the order is in variance to the draft amendment to Form I-B, the draft shall be suitably modified in the electronically maintained Record of Rights as per the order.]

(4)Discharge letters from the credit agencies shall be acknowledged by the Mandal Revenue Officer and treated as intimation of acquisition/loss of right under Section 4, if it contains all the details prescribed in Form VI-A.

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.

20.

(1)During the enquiry referred to in sub-section (3) of Sec. 5 of the Act, the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by G.O.Ms. No. 36, Revenue dated 15-1-1994 ] shall take into account the representations or objections written or oral made in this behalf by the persons referred to therein to whom the notice has been given or by any other person interested in the matter and may, if he considers necessary-

(a)summon the attendance of any person for the purpose of examining him;

(b)require the production of any document; or

(c)enter upon, inspect and measure or cause to be measured any land.

(2)In taking a decision on the intimation of acquisition of right, the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by G.O.Ms No. 36, Revenue dated 15-1-1994. ] shall be guided by the principles/procedures laid down in Rule 9 above.

21.

(1)An appeal against every order of the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by G.O.Ms.No. 36, Revenue dated 15-1-1994 ] either making an amendment in the Record of Rights or refusing to make such amendment shall lie under sub-section (5) of Section 5 of the Act, to the Revenue Divisional Officer/Sub-Collector/Assistant Collector or such authority as may be notified by the Commissioner.

(2)Every appeal referred to in sub-rule (1) shall be in writing and shall set forth concisely the grounds thereof within a period of sixty days from the date of communication of the order and shall be accompanied by a copy of the order appealed against.

(3)Every appeal referred to in sub-rule (2) above, shall bear a Court-fee stamp of rupees five only.

22. Regularisation of certain alienation or transfers of land:

(1)The Mandal Revenue Officer shall issue a general Notification in Form No. IX, calling for applications from the persons who are recorded as occupants in Adangal/Pahani Patrika or ir. Record of Rights prepared earlier by virtue of an alienation or transfer made or effected otherwise than by registered document for declaring such alienation as valid. Such notification shall be published in the District Gazette in which the village is situated and also in the following manner, namely-

(i)by affixture in the chavadi or if there is no chavadi, in any other conspicuous place of the village;

(ii)by affixture on the notice boards of the Gram Panchayat office, Primary Agricultural Co-operative Society and school if any;

(iii)by beat of tom tom in the village;

(iv)by affixture on the notice board of the Mandal Revenue Officer having jurisdiction over the village; and

(v)by affixture on the notice board of office of the Mandal Praja Parishad in which the village is situated.

(2)[ The alienee or transferee shall.file application in Form 'X' on or before 31-3-2008 on the notification issued under sub-rule (1), to the Mandal Revenue Officer:Provided, that:

(a)the Alienation/Transfer took place before 31-12-2000 and not Agricultural Lands located in Urban areas covered by Mandal Head Quarters, District and State Head Quarters and Municipalities, Municipal Corporations and Urban Agglomerations;

(b)the Alienation/Transfer is regarding Agricultural land in Rural Areas; and

(c)the Transferee/Alienee is a Small/Marginal Farmer.

Explanation:

1. Small Farmer means a person having agricultural land up to 2.5 Acres of Wet or 5 Acres of dry Land.

2. Marginal farmer means a person having Agricultural land up to 1.25 Acres of Wet or 2.5 Acres of dry Land.

Provided that it shall not apply to the alienation's or transfers made in contravention of the provisions of the Acts specified in the proviso to sub-section (2) of Sec. 5-A of the A.P. Rights in Land 'and Pattadar Pass Book Act, 1971] [Substituted by G.O.Ms.No. 826,Revenue(S.S.I). dated 1-7-2008. ].

(3)On receipt of the application under sub-section (2) of Section 5-A of the Act, the Mandal Revenue Officer shall issue notice to the alienor or transferor in Form No. XI specifying therein the date on which and the time at which he proposes to enquire into the application. He shall also cause to issue a notice in Form No. XII to all other persons believed to be interested in the land specifying therein, date, time and place at which he proposes to enquire into the application. Only unregistered documents shall be considered under Section 5-A of the Act.

(4)On the day so appointed or any other day to which enquiry may be adjourned by him, the Mandal Revenue Officer shall after hearing the parties and on examining their documents and witnesses, if any, and after taking such further evidence as he may consider necessary to satisfy himself that the alienation or transfer is not in contravention of any of the provisions of the Acts referred to in Rule 9(i)(a)(iv) complete the enquiry.

(5)

(i)After completion of the enquiry under sub-rule (4) above, the Mandal Revenue Officer shall require the alienee or the transferee under Section 5(A) of the Act, to deposit through a challan in the treasury an amount equal to the registration fees and stamp duty that would have been payable had the alienation or transfer been effected by a registered document in accordance with the provisions of the Indian Registration Act, 1908 as fixed by the registering officer on a reference made to him by the Mandal Revenue Officer in Form No. XIII-A, on the basis of the value of the property arrived, within the time fixed by the Mandal Revenue Officer, not exceeding one month from the date of the communication and receipt of the order:

Provided that in case the Mandal Revenue Officer considers it expedient he may grant further extension of time.

(ii)On the deposit of the amounts through a challan in the treasury as under Cl. (i), the Mandal Revenue Officer shall issue a certificate in Form No. XIII-B as required under sub-section (4) of Sec. 5-A of the Act to the alienee or the transferee declaring that alienation or transfer is valid from the date of issue of certificate.

(iii)A copy of every such certificate shall be communicated in Form XIII-C by the Mandal Revenue Officer to the Sub-Registrar having jurisdiction over the area in which the land in respect of which the Certificate has been granted is situate and the Sub-Registrar shall file the certificate in the relevant registration records and index them after ensuring collection of registration fee and stamp duty from the party under Clause (1).

(6)The Recording Authority shall on production of the certificate issued under sub-section (4) of Section 5-A of the Act make an entry in the Record of Rights in Forms 1 and 1B to the effect that the person whose name has been recorded as an occupant is the owner of the property from the date of the issue of the said certificate. The Recording Authority and the Mandal Revenue Officer shall make necessary entries in the Record of Rights in land in Forms 1 and 1B under proper attestation and referencing to files of the Mandal Revenue Officer.

(7)Thereafter a [title deed and pass book] [Substituted for the words 'Pass Book' by G.O.Ms.No. 36, dated 15-1-1994. ] shall be issued to the occupant in the category of owner-pattadar.[22A. (1) An appeal against every order of the Mandal Revenue Officer under sub-section (4) of Section 5-A of the Act shall lie to the Revenue Divisional Officer/Sub-Collector/Assistant-Collector.

(2)Every appeal referred to in sub-rule (1) shall be in writing and shall set forth concisely the grounds thereof within a period of sixty days, from the date of communication of order and shall be accompanied by a copy of the order appealed against.

(3)Every appeal referred to in sub-rule (1) above shall bear a Court-fee stamp of rupees five only.

(4)Every appeal shall be disposed of within a period of six months from the date of filing the appeal.] [Added by ibid. ]

23.

(1)Every revision shall be in writing and set forth concisely the grounds thereof and shall be accompanied by a copy of the order or proceeding against which revision is sought. The revision petition shall bear a Court-fee stamp of rupees five only.

(2)In case, a suo motu revision is initiated, the grounds on which the revision is [initiated] [Corrected by Memo No. 120010/D.O.(A&R)/88-2, Revenue (A&R) 8-8-1989. ] shall be communicated to the person or persons likely to be adversely affected.

(3)In case it appears to the Collector on examination that any such record, order or proceeding should be amended modified, annulled, reversed or remitted for reconsideration, the Collector may pass orders accordingly, after giving sufficient opportunity to the party or parties likely to be adversely affected to make written or oral representation before issue of orders.

(4)The orders under revision shall be final and there shall be no further review by the Collector.

24.

Custody and inspection of the Record of Rights and furnishing of copies thereof and extracts therefrom : (1) The record of rights in Forms 1 and 1-B shall be prepared [in triplicate and also electronically] [Substituted 'in triplicate' by G.O.Ms. No. 271, dated 1.7.2016.]. Two copies have to be kept in the Revenue Mandal Office, one of which is to be kept in the personal custody of the Mandal Revenue Officer. The third copy should be kept in the custody of the Village Assistant of the village.

(2)The Record of Rights shall be open for inspection of the public free of charge during office hours on all working days.

25.

(1)The fees payable for granting certified copies or certified extracts from the record of rights shall be as follows:- [Fees] [Corrected by Memo No. 120010/D.O.(A&R)/88-2, Revenue (A&R) 8-8-1989. ] for every copy of the extract given for a survey or sub-division Rs.2/- (Rupees two only).

(2)The fees referred to in sub-rule (1) above, shall be in the shape of Court-fee stamp.

(3)Every application for copies/extracts shall be made to the Village Assistant/Mandal Revenue Officer.

(4)Every copy or extract from the Record of Rights shall be attested by the Mandal Revenue Officer.[Title deed-cum-Pattadar Pass Book [Substituted 'Pattadar Pass Book' by G.O.Ms. No. 1.7.2016.]

26.

(1)With reference to Form 1-B prepared under Rule 14-A, title deeds-cum-pattadar pass books shall be prepared taking a village as a Unit.

(2)The title deed-cum-pattadar pass book shall be prepared in respect of pattadars and owners and it shall have the same evidentiary value with regard to the title for the purpose of creation of equitable mortgage under the provisions of the Transfer of property Act, 1882 as a registered document registered by a Registered of Assurances.

(3)It shall not be compulsory for the pattadar and owners to obtain title deed-cum-pattadar pass books. It will be optional as per discretion of the Pattadar/Owner. The Registration authority under the Registration Act, 1908 shall not insist for production of title deed-cum-pattadar pass book for any transaction in respect of the land. Similarly, no credit agency shall insist for production of title deed-cum-pattadar pass book for the purpose of sanction or discharge of loan.

(4)The format of title deed-cum-pattadar pass book shall in From 14.

(5)The title deed-cum-pattadar pass book shall be issued electronically in Telugu (e-title deed-cum-pattadar pass book). Every entry in the title deed-cum-pass book shall be presumed to be correct and true unless the country is proved.

(6)The title deed-cum-pattadar pass book may contain such other details and proforma to be prescribed from time to time by the commissioner.

(7)The e-title deed-cum-pattadar pass book alongwith photograph of the pattadar owner shall be digitally signed by the Tahsildar.

(8)Proper record in respect of issue of the title deed-cum-pattadar pass books shall be maintained by the Tahsildar.]

27.

Substituted by G.O.Ms. No. 1.7.2016.[Whenever a COurt decree about acquisition of title by purchase of land through deeds on plain paper or by oral purchase is received from Court or presented to the Tahsildar for implementing and incorporating changes in the Record of Rights and title deed-cum-pass books, the Tahsildar shall incorporate changes in the Record of Rights and title deed-cum-pass books, based on Court decree only after collection of stamp duty and registration fee on the sale price of the land or market value of the land whichever is higher. If the person seeking execution of Court decree claims that he had already paid proper and adequate$$$$$$$$$$$$$$$$$

(2)Full details of the purchaser and the purchase transaction shall be prepared and signed by the registering authority in Form No. VI-B in triplicate, one copy to be retained with registering authority, second copy shall be sent to Mandal Revenue Officer concerned, and the third copy to the Recording Authority. The Mandal Revenue Officer shall maintain a Register of intimations received in Form XVI.

(3)[ On receipt of the Form VI-B, the Mandal Revenue Officer shall verify the Record of Rights in Forms I and I-B and thereafter issue a title deed and Pattadar Pass Book to the purchaser after getting the sale transaction duly certified by the Registering Authority on the title deed. The Mandal Revenue Officer shall make necessary changes in the Record of Rights under proper attestation.] [Substituted by G.O.Ms.No. 36, (A &R), dated 15-1-1994. ]

(4)[ Whenever a Court decree about acquisition of title by purchase of land through deeds on plain paper or by oral purchase is received from Court or presented to the Mandal Revenue Officer for implementing and incorporating charges in the Record of Rights and Pattadar Pass Books, the Mandal Revenue Officer shall incorporate changes in the Record of Rights and Pattadar Pass Book, based on Court decree only after collection of stamp duty and registration fee on the sale price of the land or market value of the land whichever is higher. If the person seeking execution of Court decree claims that he had already paid proper and adequate stamp duty in the Court and produces certificate issued by the Court to this effect and other evidence to the satisfaction of Mandal Revenue Officer, the Mandal Revenue Officer shall demand and collect only registration fee and incorporate changes in the Record of Rights and Pattadar Pass Books. If the decree is received or produced by or before a Registration Officer or other Officers, these officers shall immediately send these decrees to the concerned Mandal Revenue Officer for necessary action.] [Substituted by G.O.Ms.No. 453, Revenue D.O. (A & R), dated 23-5-1990. ]

(5)In respect of cases covered by Section 58-A of Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 Fasli, the Mandal Revenue Officer or Recording Authority should refer the Court decree to the Collector and the Collector shall decide for its execution and communicate orders to the Mandal Revenue Officer/Recording Authority, for its implementation.

28. Miscellaneous:

- Every Recording Authority, Appellate Authority or other Officer holding an enquiry under the Act shall have, in addition to the powers referred to in Clauses (a) and (b) of Section 10 of the Act the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 when trying a suit for the purpose of entering upon and inspecting any land or taking or causing to take measurements thereof.

29.

The service of any notice, intimation of any decision and the communication of any order under the provisions of the Act or these rules shall be effected by giving or tendering a copy of such notice, intimation or order to the person concerned or an adult member of his family or where this is not practicable by sending it to him under certificate of posting.

30.

As and when the Record of Rights are prepared or brought up to date or rectified or maintained, such entry shall be brought into the village records.

31.

[(1)] [Renumbered as 31(1) by G.O.Ms.No. 36, Revenue (A & R), dated 15-1-1994. ] Any person who [loses] [Corrected by Memo. No. 120010/D.O. (A&R)88-2, Revenue (A&R), dated 8-8-1989. ] a Pass Book issued to him [or whose pass book is mutilated] [Added by ibid. ] can apply to the Mandal Revenue Officer along with his photograph. The Mandal Revenue Officer after collecting the fee prescribed under [sub-rule (12) of Rule 26] [Substituted for the expression 'sub-rule (7) of Rule 26' by G.O.Ms. No. 36, Revenue (A&R), dated 15-1-1994. ], shall issue a duplicate pass book, under acknowledgement, duly endorsing on the 1st page of the pass book that it is a duplicate copy. The issue of a duplicate pass book shall be noted in Form 1-B. In case a duplicate Pass Book is sought to replace a mutilated Pass Book, the mutilated Pass Book shall be surrendered to the Mandal Revenue Officer for cancellation/destruction.

(2)[(a) As soon as the title deed holder loses the title deed, he shall notify about the loss of the same to the police and to the credit agencies in writing and ask the credit agencies not to deal with the lost title deed. He shall also intimate the Revenue Divisional Officer about the loss and furnish the copies of his letters addressed to police and credit agency] [Inserted by G.O.Ms.No. 36, Revenue dated 15-1-1994 ].

(b)The title deed holder shall publish in the newspapers a notice about the loss of his title deed and request public at large including credit agencies not to deal with the lost title deed. A copy of the newspaper publication shall be filed along with the intimation to the Revenue Divisional Officer.

(c)For getting a duplicate title deed, the title deed holder shall execute an indemnity bond to indemnify the Government and the credit agencies up to one year from the date of intimation of the loss, from any losses that may arise from the use of lost original title deed by any unauthorised person.

(d)After satisfying that the above conditions are complied with, the Revenue Divisional Officer, may issue a duplicate title deed endorsing on the last page of the title deed that it is a duplicate copy. The issue of a duplicate shall be noted in Form-I 13.

(e)To check frivolous application for duplicate title deeds the fee issuing a duplicate shall be Rs. 1,000/- (Rupees One thousand only).

(f)In case a duplicate title deed is sought to be replaced by a mutilated title deed, the mutilated title deed shall be surrendered by the title deed holder to the Revenue Divisional Officer. The Revenue Divisional Officer shall obtain the Collector's permission before issuing a duplicate. He shall destroy the mutilated title deed in the presence of the title deed holder after issuing a duplicate. The fact of destroying the old title deed shall be mentioned in Form I-B. In case of replacement, the fee for issuing a duplicate shall be Rs. 100/- (Rupees One Hundred only).

32.

Every person proceeding under Sec. 8(2) of the Act shall intimate to the Mandal Revenue Officer concerned the particulars of the suit. The Mandal Revenue Officer shall enter the details of the suit in a register in Form XVIII. On the disposal of the suit, the Party shall communicate a copy of the order on the suit to the Mandal Revenue Officer who shall enter the details in the register in Form XVIII. The register in Form XVIII shall be open for inspection, and the certified extracts of the same shall be granted.

33.

The Commissioner, Survey Settlements and Land Records, may, from time to time, issue such orders and instructions as may be necessary for the purpose of explaining these rules, and to implement the provisions of the Act and the rules made thereunder properly.Form - I(See Rules 3 and 9)Form of Record of RightsName of the District :Name of the Division :Name of the Mandel :Name of the Revenue Village :

Sl No.	Survey No. Sub-division No.	Total Extent	Classification	Land Revenue assessment	Patta No. or Khata No.	Name of the Pattadar with father/husband's name
1	2	3	4	5	6	7

Particulars of owners and occupants
Owners	Tenants
Name of owner with father's/husband's name	Extent held by owner ut of area shown in col.3	How acquired inheritance/succession survivor-shippurchase/others	Name of the tenant with father's/husband's nameunder the owner mentioned in Col. 8	Extent held by the tenant under the owner in Col.8	Whether a protected tenant	Rent payment to the owner in Col.8
8	9	10	11	12	13	14

Name(s) of occupants with father's/husband's name	extent held by each occupant	Nature of his interest occupation	Name of the mortgaged with father's/husband'sname	Name of Extent the mortgage with father's/husband's name	Extent	Amount date and other particulars of mortgagewhether 1st mortgage or subsequent mortgage
15	16	17	18	19	20	21

Whether with or without possession	Details of unregistered encumbrances if any	No. of Sub-divisions to be created	Rate per acre as per basic valuation Register	Details Registered[with document No. for preceding 13 years] [Corrected by Memo. No. 120010/D.O.(A&R)/88-2, Revenue (A & R), dated 8-8-1989 ]	Remarks & signature of cording Authority with date	Remarks of Testing[(Officer)] [ Corrected by Memo. No. 120010/D.O. (A&R)/88-2, Revenue, (A&R), dated 8-8-1989]with dated signature & designation
22	23	24	25	26	27	28

Form I-A(See Rule 5(1)(b))Proforma for Filing ClaimsName of the claimant and his permanent address

Sl. No.	Name of Mandal	Name of Village	Survey No. Sub-division No.	Total extent	Area in respect of which claim is made	Nature of Claim/interest owner,tenant,mortgagee,unregistered[enclosed] [Corrected by memo. No. 120010/D.O.(A&R)/88-2,Revenue, (A&R), dated 8-8-1989 ]	Proof in support of claim, copies of documents ifany to be enclosed
1	2	3	4	5	6	7	8

CERTIFICATE:-;[I certify that I have given a complete list of my interests in lands in the entire district.] [Replaced by ibid. ]

Form I-B(See Rule 14(a))

Sl. No.	Name of the Pattadar/tenant Mortgagee[Occupant in Inam Land] [Added by G.O.Ms.No. 36, Revenue (A & R), dated 15-1-1994 ]to be given pass book with father's/husband's name andaddress	Patta or Khata Nos. now held by him	S.No./Sub-Divn. Nos. included in thepattas/Khatas	Classification	Area	Assessment including ceases

1	2	3	4	5	6	7
How acquired by pattadar: in-heritancesurvivor-ship, succession, purchase, others	How cultivated: Pattadar, Tenant,Mortgagee[occupant of Inam Land] [Added by G.O.Ms.No. 36, Revenue (A &R), dated 15-1-1994 ]	Name of tenant/mortgagee[Occupant of Inam Land] [Added by G.O.Ms.No. 36, Revenue (A & R), dated 15-1-1994. ]pattadar if applicable with Sl. No. in this register	Details of unregistered encumbrances	Rate per acre as per basic valuation register	Details of Registered encumbrances with documentNo. for preceding 13 years	New Patta No. or Khata No. given
8	9	10	11	12	13	14

Notice for Preparation of Record of Rights for the First Time and Updating of the Record of RightsForm IICommon Notice Under Rule 5 (1)(a)(i) and 5 (1)(a)(ii)[[Strike] [Corrected by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ] out matter which is not relevant]Whereas the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms.No. 36, Revenue (A&R), dated 15-1-1994. ] and Pattadar Pass Books (Amendment) Act, 1989 came into force in the area in which the village ................. (Name of the village) .................. (Name of the Mandal) .................... (Name of the District) is situated (hereinafter referred to as the said village)Now, therefore, under Rule 5 of the "Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms.No. 36,Revenue(A & R), dated 15-1-1994.] and Pattadar Pass Books Rules, 1989".The undersigned hereby ...........................

(a)declares his intention of preparing the record of rights in the lands in the said village for the first time or declare his intention to update the record of rights in the lands in the said village on the notification of the [commissioner] [Corrected by Memo. No. 120010/D.O.(A&R)/88-2,Revenue(A&R),dated 8-8-1989.].

(b)calls upon all the persons claiming any interest in any land in the said village to furnish to the undersigned a statement in writing in Form 1-A showing (i) the particulars of the lands in which an interest is claimed and (ii) the nature of such interest on or before ..................(the date to be specified not being earlier than fifteen days from the date of the publication of the Notice); and

(c)declares his intention of holding an enquiry in respect of the above matter in the said village on .................(the date to be specified not being earlier than twenty-two days from date of publication of the Notice) and calls upon all persons interested to appear before him at the said inquiry on the said date.

Seal of Recording AuthoritySignature of Recording AuthorityForm II-A(See Rule 6(1))Register showing the claims received in response to Notice No. II

Sl. No.	Name of the Village	Name of the petitioner with father's/husband'sName	Date of receipt of claim	Claim in respect of survey No. Sub-Div. No.	extent of Sy. No./Sub-Divn. No.
1	2	3	4	5	6

Extent for which claim is made	Nature of claim	Date of enquiry	Result of the enquiry in brief	Remarks of the Recording authority
7	8	9	10	11

Form III(See Rule 10(2))Whereas a draft record of rights/draft record of rights made up to-date has been prepared for the village ............(Name of the [village] [Corrected by Memo. No. 120010/ D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ].

2. Whereas such a draft record of rights has been kept open in the custody of the village assistant of the said village for inspection of all reasonable times by any person claiming any interest in the lands in the village, or whereas an updated draft Record of Rights has been kept open in the custody of the Village Assistant of the said village for inspection at all reasonable times by any person claiming any interest in the lands in the said village.

3. Now, therefore, under Rule 10 of the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms.No. 36, Revenue (A&R), dated 15-1-1994. ] and Pattadar Pass Books Rules, 1989.

4. The undersigned hereby requires:

(i)all persons claiming any omission or error in the said draft record to furnish to the undersigned a statement in writing in Form I-A of their claims on or before ...................(the date to be specified not later than fifteen days from the date of publication of the notice).(ii)all residents of the village to attend a gram sabha at the village on .....................(the date to be specified not later than twenty-two days from the date of publication of the notice) to make, if necessary, claims and objections to the entries in the draft Record of Rights/draft Record of Rights made up-to-date; and(iii)declares his intention to hold an enquiry into such claims at the village on .................(the date to be specified not later than forty days from the date of publication of the notice) and calling upon all persons interested to appear before him at the said enquiries on the said date.Recording Authority[Form III-A] [Substituted by G.O.Ms.No. 17, Revenue (A & R), dated 12-1-1990. ](See Rule 10(4))Name of the Claimant:Address of the Claimant:

Sl. No.	Name of the village	Sl. No. of Sub-divn. No. for which claim is filed	Details of claim	Reasons for the claim for reasons for the newentry
			-----	-----	-----
			Column in Form-I Draft ROR which needsrectifications	Existing entry	New entry to be made
1	2	3	4(A)	4(B)	4(C)	5

Form III-B(See Rule 10(4))Register showing the details of claims in Form III-A received in response to the notice in Form III claiming omissions or errors in the Draft Record of Rights

Sl.No.	Name of the village	Name of the petitioner with father's husband'sname	Date of receipt of claim in Form III-A	Sy. No./Sub-Dvn. No. for which claim is filed	Details of claim
					Column of No. Form-I (Draft ROR which are soughtto b corrected)	Existing entry	New entry to be made
1	2	3	4	5-A	5-B	5-C	5-D

Reasons put forth by the claimant seekingcorrections	Date of entry	Decision of the Recording Authority	Remarks
6	7	8	9

Form IV(See Rule 14(1) and Sec. 3(2))Notification of Completion of First preparation or Updating of Record of RightsUnder sub-section (2) of Section 3 of the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms.No 36, Revenue (A & R) dated 15-1-1994 ] and Pattadar Pass Books Act, 1971, it is hereby notified that the preparation of the Record of Rights/Updating of the Record of Rights referred to in sub-section (1) of the said Section has been completed in respect of lands in the village of ................(Name of the village).................. (Name of the Mandal) ................ (Name of the District).SealRecording Authority[Form IV(A)] [Inserted by G.O.Ms.No. 362, Revenue (A & R), dated 26-4-1991. ](See Rule 14-A(2))Notice for Distribution of Pattadar Pass BooksIt is hereby notified that the Pattadar Pass Books have been prepared with reference to the entries in Form 1-B as required under sub-rule (2) of Rule 14-A of the Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms.No. 36, Revenue (A&R) dated 15-1-1994. ] and Pattadar Pass Books Rules, 1989 in respect of .................... Village ...................... Mandal ..................... District and the same will be delivered to the concerned persons in a Gram Sabha on .............. (Date) ................. at ........... (Time) at ................ (Place) ...................All the pattadars/owners/tenants/mortgagees [occupants in Inam Lands] [Added by G.O.Ms.No. 362, Revenue (A&R), dated 15-1-1994. ] eligible for a [title deed or pass book] [Substituted for 'Pass Books' by ibid. ] are hereby required to attend the said Gram Sabha and receive the Pattadar Pass Books after payment of [the cost as prescribed by the Commissioner] [Substituted for the expression 'Rs. 10/-' by ibid. ]Mandal Revenue Officer............................ Mandal............................ DistrictForm V(See Rule 16(2) and Sec. 3(3))Notice for Enquiry on Application for Rectification under Section 3(3) of the ActWhereas-

(1)an application has been received for the rectification of the entry.

(2)it appears necessary to rectify the entry.

(3).............. has reported that it is necessary to rectify the entry in the Record of Rights of the village .................. (Name of the Village) ............. (Name of the Mandal) .............. (Name of the District) in respect of the land described in the Schedule hereunder.Now, therefore, under Rule 16 of the A.P. [Rights in Land] [Substituted for the words 'record of rights in Land' by G.O.Ms.No. 36, Revenue (A&R) dated 15-1-1994.] and Pattadar Pass Books Rules, 1989 you are hereby required to:

(a)furnish to the undersigned on or before ................ (date not being later than fifteen days from the date of the service of the notice) ............... a statement in writing containing any representations or objections in respect of the said application.

(b)to appear before the undersigned on ................. (being not less than twenty-one days from the date of service of the notice) at ............... (Place) .................. (Time) in connection with an enquiry proposed to be held in respect of the above matter.

Mandal Revenue Officer

Schedule

Survey No./Sub-Div. No. of the land in the village to whichthe entry relates.

Brief purport of Rectification applied for.

Form VI(A)(See Rule 18 and Sec. 4(1) of the Act)Intimation by any Person regarding Acquisition of RightsTo ................The Recording Authority/Mandal Revenue Officer,..................Mandal ...................MandalI, Sri/[(Smt/Kum.)] [Substituted for the words 'Record of Rights in land' by G.O.Ms.No. 36, Revenue (A&R) dated 15-1-1994. ] ................... son of/ [daughter of/wife of] [Added by Memo. No. 120010/D.O. (A&R)/88-2, Revenue dated 8-8-1989.] ................... resident of village ............. in Mandal ..................... intimate to you the acquisition of the following property in the village of .............. in .............. Mandal ............. in .............. District by succession, survivor-ship, inheritance, partition, purchase, mortgage, gift, lease or otherwise, as owner, pattadar, mortgagee, occupant or tenant of the land. Details are furnished below:District: Mandal: Village:

No.	S.No. and Sub-Division	Extent of Land	Details of acquisition

Date	Signature of Intimator

Form VI(B)(See Rule 18)(Prepare in triplicate)From:To:..................The Mandal RevenueOfficer..................Recording Authority.Intimation by the Registration Officer registering a document relating to the transfer of land to the Mandal Revenue Officer .................... copy marked to the Recording Authority .................(Form VI(A) to be signed in triplicate by the person and two copies to be sent to the Mandal Revenue Officer and Recording Authority with this form.)Under sub-section (2) of Section 4 of the A.P. [Rights in Land] [Substituted for the words 'Record of Rights in Land' by G.O.Ms. No. 36, Revenue (A&R), dated 15-1-1994. ] and Pattadar Pass Books Act, 1971; I, Sri ................. Registering Officer .................. in ................ Village .............. Mandal ................. District intimate the acquisition of the following property by registering of a document by the following persons.Details are as follows:

1. Name of person acquiring the property with father's name and address.

2. Description of property acquired, with details.

2.

(a). How acquired succession, survivor-ship, inheritance partition, purchase, mortgage, gift, lease or otherwise.

3. Details of Property:

Sl.No. and Sub-Divn. No.	Village	Mandal	District	Details

4. Name and Address ofthe person registring and conveying property (if any withdetailed).5. Register No., year and date of entry inRegistration Department.	.
Seal:	Signature of Regn. Officer, Regn. Department

(A Copy must be sent to the Recording Authority in the Mandal invariably [x x x] [Omitted by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ]. It is mandatory to send the intimation and obtain the acknowledgment to the Mandal Revenue Officer within a week of the date of registration.)Form VI (C)(See Rule 18)Acknowledgement by [Mandal Revenue Officer] [Substituted by G.O.Ms.No. 36, Revenue dated 15-1-1994. ] of ..............MandalUnder Section 4 of the Andhra Pradesh [Rights m Land] [Substituted for the words 'Recording Authority' by ibid. ] and Pattadar Pass Books Act, 1971, the undersigned hereby acknowledge, the receipt of the intimation of the acquisition of rights from Sri ....................... (Name of person) son of ................... (address) ................in respect of the entry in the record of rights pertaining to Survey No. .................. in the village of ..................... (Name of the village) .................... (Name of the Mandal) ..................... (Name of the District).(Mandal Revenue Officer)District:(Statement)Form VII(See Rule 18(3))Register of AmendmentsDistrict:Mandal:Village:Fasli:

Sl. No.	Survey No/Sub-Division No. No. of the land, theentry pertaining to which is proposed to be amended	Whether the amendment is proposed under sub-section(1) or sub-section (2) of Sec. 5	In the former case the name of the person fromwhom the intimation has been received and the date of its receipt	Brief purport of proposed amendment
1	2	3	4	5

S.No. in Form-I	Entry in Form-I	Entry after amendment	Reasons for the change
A	B	C	D
Decision of the Recording Authority	Decision if any of the appellate or revisionalauthority	If the final decision involves an amendment tothe Record of Rights the date on which it was carried out	Remarks
6	7	8	9

Form VIII(See Rule 19(1))NoticeWhereas the undersigned has received an intimation of the fact of acquisition of a right as described in the schedule hereunder and it appears that an amendment has to be made in the Record of Rights in consequence thereof ...................and/orWhereas the Recording Authority has reason to believe that an acquisition of a right has taken place as described in the schedule hereunder and it appears that amendment has to be made in the Record of Rights in consequence thereof.Now, therefore, under sub-section (3) of Section 5 of Andhra Pradesh [Rights in Land] [Substituted for the words 'Record of Rights in land' by G.O.Ms. No. 36, Revenue (A&R) dated 15-1-1994. ] and Pattadar Pass Book Act, 1971.All persons interested or affected are hereby required to show cause on or before .................. (date to be specified not being earlier than 30 days from the service/publication of the notice) as to why the amendment should not be carried out.You.................... ..................... .............................All persons interested or affected are hereby required to appear on or before the undersigned on .................... (date not earlier than forty five days from the service/publication of the notice) as ....................... (Place) .......................... time in connection with the enquiry proposed to be held in respect of the above matter.Recording Authority

Schedule 2

S.No. etc., of the entry relating to which is sought to beamended

Brief purport of proposed amendment

Form IX(See Rule 22(1) read with Section 5-A)Whereas the A.P. [Rights in Land] [Substituted for the words 'Record of Rights in land' by G.O.Ms. No. 36, Revenue (A&R) dated 15-1-1994. ] and Pattadar Pass Books Act, 1971 has come into force in the area in which the village .................. (Name of the village) ................ (Name of the Mandal) .................. (Name of the Division) .................. (Name of the District) is situate (hereinafter referred to as the said village).Now, therefore, under Rule 22(1) of the A.P. Record of Rights in Land and Pattadar Pass Books Rules, 1989. The undersigned hereby:

(a)calls upon all the persons claiming interest in any land in the said village recorded as an occupant in the Adangal/ Pahani Patrika or in the Record of Rights by virtue of an alienation or transfer made or affected otherwise than by registered document, and the alienee or the transferee may within (15) days from the date of the publication of this notice apply to the undersigned for a certificate declaring that such alienation or transfer is valid in the form prescribed.

(b)As per the provision of Section 5-A of the A.P. [Rights in Land] [Substituted for the words 'Record of Rights in land' by G.O.Ms. No. 36, Revenue (A&R) dated 15-1-1994. ] and Pattadar Pass Books Act, 1971 the Mandal Revenue Officer after due enquiry and hearing will consider the issue of a certificate declaring such alienation or transfer is legal, on payment of Registration fees and stamp duty as provided for in Section 5-A(2) of the A.P. Record of Rights in Land and Pattadar Pass Books Act.

SignatureMandal Revenue OfficerForm X(See Rule 22(2))ToThe Mandal Revenue Officer,.............. Mandal.............. District

1. Name of the Applicant

(i.e., alienee or transferee):

2. Father's /[husband's name] [Inserted by Memo. No. 120010/D.O. (A&R), dated 8-8-1989. ]:

3. Age, profession and place of residence and address:

4. Name of the alienor or transferor, with father's/[husband's name] [Inserted by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989 ]:

5. Age, profession and place of residence and Address:

Sir,I have acquired by alienation/ transfer the following lands from ................ on ............... by an unregistered document, dated ................. signed by Shri/[Smt/Kum.] [Inserted by Memo. No. 120010/D.O. (A&R), dated 8-8-1989. ] ..................... S/o/[d/o/w/o.] [Inserted by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989 ] ................. R/o. ...................

Mandal	Village	Survey No.	Sub-Division if any	Extent	Patta No. if any
1	2	3	4	5	6

Classification	Area Acquired	Amount of consideration	Remarks
Wet	Dry	I.D.
7	8	9	10	11	12

There are no amounts due to Government in respect of the land.An amount of Rs. .................. is due to the Government in respect of the land towards ................... (here mention the item against which the amount is outstanding).The alienation or transfer is not in contravention of the provisions of the A.P. Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 and the Urban Land (Ceiling and Regulation) Act, 1976, the A.P. Scheduled Areas Land Transfer Regulations, 1959 and the A.P. Assigned Land (Prohibition of Land Transfer) Act, 1977.I also enclose the following documents:

(Here[give] [Corrected by ibid. ]the list of documents)

Name of the witnesses, if any should be stated here.

I request you to issue a certificate under Section 5-A(4) of the A.P. [Rights in sLand] [Substituted for the words 'Record of Rights in land' by G.O.Ms. No. 36, Revenue (A&R) dated 15-1-1994. ] and Pattadar Pass Books Act, 1971 and Rule 22(5)(ii) of A.P. [Rights in Land] [Substituted for the words 'Record of Rights in land' by G.O.Ms. No. 36, Revenue (A&R) dated 15-1-1994 ] and Pattadar Pass Books Rules, 1989, declaring that the alienation/transfer of the land is valid.Yours faithfully,Signature of the applicantI hereby declare that the facts stated above are true to the best of my knowledge and belief.Place:Date:Signature of the applicantForm - X(A)[See Rule 22(2)]Register showing the claims received in response to Notice No. II and Disposal

Sl. No.	Name of the Village	Name of the petitioner with father's/husband'sname	Date of receipt of the claim of Form-X	Sy. No./Sub-Division No.	Total Extent of Sy. No.	Extent Land for which regularisation is soughtfor	Classification	Amount of consideration as mentioned in thepetition	Name of the Aliener/Transferor	Result of enquiry of the Mandal Revenue Officer,whether validation was done	Amount of Stamp Duty and Registration Fee asfixed by the Registering Authority	Date of remittance of the amount shown in Col. 2into the Treasury Challan No. and Date	Date of issue of certificate in Form-XIIIB by theMandal Revenue Officer.	Date of Entry in Record of Rights in Form-I andForm-IB	Date of issue of Pass Book Remarks
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15	16

Form XI(See Rule 22(3))[Office of the Mandal Revenue Officer............... Mandal in............... District] [Added by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ]Notice is hereby given that the application filed before the undersigned under sub-section (1) of Section 5-A of the A.P. [Rights in Land] [Added by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ] and Pattadar Pass Books Act, 1971 by [Sri/Smt] [Added by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989 ] .................. S/o/[D/o/W/o.] [Added by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989 ] .................... for validation of alienation/transfer of ..................... land bearing Survey No .................... measuring .................... acres, situated in Village .................. Mandal, will be taken up for consideration at A.M./P.M. ................. on ..................... (day of the week) ................... (date) at the time of hearing you are to produce necessary oral and documentary evidence bearing on the alienation or transfer. If you fail to appear at the hearing the matter will be decided exparte.Mandal Revenue OfficerDate:To......................................Form XII(See Rule 22(3))[Office of the Mandal Revenue Officer............... Mandal in............... District] [Added by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ]Notice is hereby given that the application [filed by Sri/Smt/Kum.] [Corrected by ibid. ] ................. S/o/[D/o/ W/o] [Added by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989 ] ............... validation of alienation/transfer of land bearing No ................ measuring ................ acres, situated in ............... Village of .................... Mandal ............... before the undersigned, will be enquired into at .............. A.M./P.M. ........... (day of the week) ................... (date) at ........................ (place) under Section 5A of the Act and Rule ...................Any person interested in the case should be present at the hearing and should produce necessary oral or documentary evidence bearing on the claims that he may have in this regard.Mandal Revenue OfficerDate:Form XIII(A)(Under Section 5-A(2) Rule 22(5)(i))Office of the Mandal Revenue Officer................... Mandal in................... District.Whereas ......................... (Name) ............................... S/o .................. R/o ............... (address) who has applied for validation of Sale/Alienation under Section 5-A of the Act. The enquiry conducted under the rules prescribed reveals that Sri .................... S/o ............... is found to be the purchaser of the land by an unregistered document in respect of the lands specified in the Schedule below for the lands belonging to Sri .................. S/o ................ under sub-section (2) of Section 5-A of the A.P. [Rights in Land] [Substituted for the words 'Records of rights in land' by G.O.Ms.No. 36, Revenue (A&R) dated 15-1-1994 ] and Pattadar Pass Books Act, 1971, the said alienee/transferee is required to deposit the registration fee and stamp duty amounts in accordance with the provisions of the Indian Registration Act, 1908.The Sub-Registrar is therefore requested to fix up the value of the property and fix up the amount equal to registration fee and stamp duty under the law with reference to the date of the unregistered alienation and intimate to the undersigned within month to enable him to get the amount deposited by the alienee/transferee and issue validation certificate under Section 5-A of the Act and Rule 22(5)(ii).Mandal Revenue Officer

Schedule 3

ToSub-Registrar.CertificateForm XIII(B)(Under Section 5-A(4) Rule 22(5)(ii))Office of the Mandal Revenue Officer............... Division................... District.Whereas ................... (Name) ................... (Father's name) ................... (address) applied for validation of sale/alienation under Section 5-A of the Act After completion of a due enquiry as prescribed under the law, Sri ................. S/o ..................... is found to be the purchaser of the land by an unregistered document in Sy. No. ............ extent ................ from Sri ................... described in the Schedule and sketch attached, and whereas under the provisions of sub-section (4) of Section 5-A of the A.P. [Rights in Land] [Substituted for the words 'Records of Rights in Land' by G.O.Ms.No. 36, Revenue (A&R), dated 15-1-1994. ] and Pattadar Pass Books Act, 1971, the said alienee/transferee was required to deposit an amount ................... towards registration fees and stamp duty in consultation with the Sub-Registrar's office and he has deposited an amount Rs. ................... (in words) .................. equal to the registration fee and stamp duty that would have been payable had the alienation/transfer been effected by a Registered document in accordance with provisions of the Indian Registration Act, 1908 towards alienation/transfer. Therefore by virtue of the power vested in me under Section 5-A of the A.P. Record of Rights Act in Land and Pattadar Pass Books Act, 1971, I order that the above alienation/transfer described below as valid.

Description and landed property (rough sketch attached)

................... if sketch is not available.SignatureMandal Revenue Officer.ToThe persons interestedCopy to the Recording Authority to take action of recording the occupant as owner u/S. 5-A(5).Copy to the Sub-Registrar, concerned.Form XIII(C)[To be filled up by M.R.O. and attached to order in Form No. XIII-B Rule 22(5)(iii)]

1. Sl. No. & year of the [reference] [Corrected by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R), dated 8-8-1989. ] of M.R.O. Office. (for each calendar year):

2. Number and date of the order of M.R.O. in which the transaction is validated:

3. Name of S.R.O. to which the transaction relates:

4. Name(s) of the village(s) where the property is situated:

5. Description of the property effected S.No. extent in Metric measurements with 4 boundaries; (copy of the document to be enclosed):

6. Name(s) of the [transferor(s)] [Substituted for the words 'Records of Rights in Land' by G.O.Ms.No. 36, Revenue (A&R) dated 15-1-1994. ] with full address(es):

7. [(Name(s)] [Substituted for the words 'Records of rights in land' by G.O.Ms.No. 36, Revenue (A&R), dated 15-11994. ] of the transferee(s) with full address(es):

8. Nature of the transaction:

9. Date of execution of document:

10. (i) market value as per Basic Valuation Register:

(ii)consideration shown in the document (for sale deeds only):

11. Amount collected towards:

(i)Stamp Duty

(ii)Transfer Duty

(iii)Registration fee

12. Particulars of challan in which the amount is remitted into the Treasury (Challan No., Date and Name of Treasury) (Copy of the Challan to be enclosed).

Place:Date:Signature of the Recording Authority (M.R.O.) with date and seal.Form XIV(See Rule 26)Government of Andhra PradeshPattadar Pass Book

Khata/Pass Book No.

| {||-| Part-IOwnership-Details|}|-| 1. Name of the Pattadar withFather’s/husband’s Name and Address2. Whether SCor ST or BC[xxx] [The words “whether Small/Marginal Farmers” omitted by G.O. Ms. No. 17Revenue(D.O. A&R dated 12-1-1990.]:3. Village in which lands are situated :4.Revenue Mandal :5. Revenue Division6. District :7. Original entries made as on :| {||-||}Photo ofPattadar(It should be attested by Mandal Revenue Officer withseal)|}

Signature or thumb impression of Pattada

[Village Administrative Officer] [Substituted for the words "Signature of the Village Assistant" by G.O.Ms. No.36 Revenue (A&R), dated 15-1-1994.]

Signature of Mandal Revenue Officer Office Seal & Date

Part-I - Details of lands owned by Sri ......................

Sl. No.	Survey No. & sub-division	Extent in	Classification Wet/Dry/Irrigated Dry	How Acquired (or)	1. By intheritance (or)	2. By purchase (or)	3. Any other transaction	Details of un-registered encumbrances if any asper R.O.R.	Signature of Mandal Revenue Officer with stamp	Rate per acre as basic Valuation Register	Details of Regd. encumbrances if any with DOC No.etc., for the preceding 13 years	Signature of Sub-Register with Stamp	Remarks
A.C.
A.C.
1	2	3	4	5	6	7	8	9	10	11
1.2.3.4.5.

Note:-

1. Details of lands owned must be necessarily entered sub-division-wise or part of sub-division-wise if cultivated separately.

2. In the same sub-division, wet/dry/irrigated dry to be separately recorded, if sub-division is classified as such.

3. Each entry in the Sl.No. must be attested by M.R.O. /Sub-Registrar at appropriate places.

4. Whenever there are sale transactions, deletions/additions to the holdings to be made by the Sub-Registrar with remarks in the remarks column.

5. Any changes in the encumbrances will also be appended in remarks column either by the Mandal Revenue Officer or Sub-Registrar as the case may be.

(Like this Required Number of Sheets May be Added)Government of Andhra PradeshPattadar Pass Book(See Rule 26)

Khata/Pass Book No.

| {||-| Part-IIOwnership-Cultivation (Green)|}|-| 1. Name of the Cultivator withfather's/husband's Name and Address2. Whether SC or ST or BC[***] [The worlds 'whether Small/Marginal Farmers” Omitted by G.O. Ms. No. 17Revenue(D.O. A&R dated 12-1-1990.]3. Villagein which lands are situated4. Revenue Mandal5. RevenueDivision6. District7. Original entries made as on (Date)| {||-| PHOTOPhoto of Cultivator|}Photo ofPattadar(It should be attested by Mandal Revenue Officer withseal)|}

Signature or thumb impression of Cultivator

[Village Administrative Officer] [Substituted for the words "Signature of the Village Assistant" by G.O.Ms. No.36 Revenue (A&R), dated 15-1-1994.]

Signature of Mandal Revenue Officer Office Seal & Date

* This Pass Book No. is same as the Khata/Pass Book No.of the Pattadar in Part I. Pass Book No.Part-II Ownership-Cultivation (Green)PhotoPhoto of Cultivator(It should be attested by Mandal Revenue Officer with Seal)

1. Name of the Cultivator with father's/husband's Name and Address:

2. Whether SC or ST or BC [xxx] [The words 'whether Small/Marginal Farmers' omitted by G.O.Ms.No.17 Revenue D.O. (A&R), dated 12-1-1990). ]:

3. Village in which lands are situated:

4. Revenue Mandal:

5. Revenue Division:

6. District:

7. Original entries made as on (Date):

Signature or thumb impression of Cultivator

[Village Administrative Officer] [Substituted for the words "Signature of the Village Assistant" by G.O.Ms.No. 36 Revenue (A&R), dated 15-1-1994. ]

Signature of Mandal Revenue Officer Office Seal & Date

1. Particulars of land personally cultivated and given to Tenants/Mortgagees by Sri .................................

Sl. No.	Survey No. &Sub-Division No.	Classification	Wet/Dry/Irrigated Dry	Extent in	Assessment including cesses	Nature of enjoyment	Name of the Tenant/Mortgagee cultivating theowned land/Name of the pattadar whose land is taken on tenancy ifany, on the land	Signature of Mandal Revenue Officer (or)Prescribed Officer	Remarks
A.C
A.C.	Owners/ Tenant Mortgagee
Rs.	Ps.
1	2	3	4	5	6	7	8	9
1.2.3.4.5.6.7.

(Like this Required Number of Sheets May be Added)II. Land Revenue - D.C.B. Particulars

Demand	Total	Date	Collections	Receipt No. and Date	Balance	Village Administrative officer	Remarks
Arrears beginning of current during	Arrears	Current	Total	Arrears	Current	Total
FASLI 13
	1	2	3	4	5	6	7	8	9	10	11	12	13
1.2.3.4.5.6.7.

(Like this Required Number of Sheets May Be Added)III. Details of LoansName of the Borrower with Father's/Husband's Name and Address and IRDP Identification Number, if any:

1. Name of the Financial Institution:

2. Loan Account No. and Date

3. Purpose of Loan

4. Type of Loan: (LT/MT/ST)

5. Amount of Loan Sanctioned Rs.

6. Rate of Interest

7. Particulars of Security (Documents Title Deeds etc., deposited by loanees)

8. Repayment Schedule

9. Details of Subsidy/Margin Money

A. Subsidy (i) Agency:

(ii)Amount Rs.

B. Margin Money (i) Agency:

(ii)Amount: Rs.

(iii)Particulars of repayment

Date. Amount

10. Disbursement of Loan

Date: Amount

1.

2.

3.

4.

Signature of the Manager/Competent Authority of Financial Institution with seal.II. Particulars of Repayment of Loans:

Sl. No.

Date

Particulars

Challan No. & Date

Principal

Date

Interest

Details of Documents Title deed etc. returned

Signature of Bank Official

Debit

Credit

Balance

Debit

Credit

Balance

1.2.3.4.5.6.

Note- 1. Under Particulars of Security, the Survey No.which is financed should be indicated.

2. In case of crop loan, indication of the crop particulars should be furnished.

(Like this Required Number of Sheets may be Added)V. Particulars of Sanction,Disbursal and Repayment of S.A.O. Loans

1 Sl. No.	Year	Date of sanction ofloan	Amount of loansanctioned	Date of disbursal	Amount disbursed	Interest[accrued] [Corrected by Memo. No. 120010/D.O. (A&R)/88-2, Revenue (A&R) 8-8-1989. ]on the loan	Total Amount to bepaid	Date of repayment	Balance Payable	Signature of officerof the Credit Agency
Amount repaid	Amount in Col. 7credited to	8(a) Interest	8(b) Principal
1	2	3	4	5	6	7	8(a)	8(b)	9(a)	9(b)	10

Government of Andhra PradeshPattadar Pass Book(See Rule 26)

Khata/Pass Book No.

| {||-| Part-IIITenant Cultivator Mortgagee|}(Red Colour)|-| 1. Name of the Cultivator withfather's/husband's Name and Address2. Whether SC or ST or BC[***] [The worlds 'whether Small/Marginal Farmers” Omitted by G.O. Ms. No. 17 Revenue(D.O. A&R dated 12-1-1990.]3. Villagein which lands are situated4. Revenue Mandal5. RevenueDivision6. District7. Original entries made as on (Date)| {||-| Photo|}Photo ofPattadar(It should be attested by Mandal Revenue Officer withseal)|}

Signature or thumb impression of3. Added by ibid.[Tenant/Mortgagee Pattada

VillageAdministrative Officer

Signature of Mandal Revenue Officer Office Seal & Date

I. Particulars of land cultivated on Tenancy or Mortgagee by Sri...............................

Sl. No.	Owner's Khata Pass Book No	Name of the Pattadar	Survey No./Sub-Division No.	Classification	Extent	Nature of enjoyment	Signature of Mandal Revenue Officer (or)Prescribed Officer	Remarks
Wet/Dry irrigated Dry	A.C.	Tenancy or Mortgagee
A.G.
1	2	3	4	5	6	7	8	9
1.2.3.4.5.6.7.

(Like this Required Number of Sheets may be Added)II. Details of LoansName of the Borrower with Father's/Husband's Name and Address and IRDP Identification Number, if any:

1. Name of the Financial Institution:

2. Loan Account No. and Date

3. Purpose of Loan

4. Type of Loan: (LT/MT/ST)

5. Amount of Loan Sanctioned Rs.

6. Rate of Interest

7. Particulars of Security (Documents Title Deeds etc., deposited by loanees)

8. Repayment Schedule

9. Details of Subsidy/Margin Money

A. Subsidy (i) Agency:

(ii)Amount Rs.

B. Margin Money (i) Agency:

(ii)Amount: Rs.

(iii)Particulars of repayment

Date. Amount

10. Disbursement of Loan

Date: Amount

1.

2.

3.

4.

Signature of the Manager/Competent Authority of Financial Institution with seal.

Sl. No.

Date

Particulars

Challan No. & Date

Principal

Date

Interest

Details of Documents Title deed etc. returned

Signature of Bank Official

Debit

Credit

Balance

Debit

Credit

Balance

1.2.3.4.5.6

Note- 1. Under Particulars of Security, the Survey No.which is financed should be indicated.

2. In case of crop loan, indication of the crop particulars should be furnished.

(Like this Required Number of Sheets may be Added)IV. Particulars of Sanction, Disbursal and Repayment of S.A.O. Loans

Sl. No.

Year

Date of sanction of loan

Amount of loan sanctioned

Date of disbursal

Amount disbursed

Interest[accrued] [Corrected by Memo. No. 120010/D.O.(A&R)/88-2, Revenue (A&R) 8-8-1989. ]on the loan

Total Amount to be paid

Date of repayment

Amount repaid

Amount in Col. 7 credited to

Balance Payable

Signature of Officer of the Credit Agency

Interest

Principal

Interest

Principal

8(a)

8(b)

9(a)

9(b)

Government of Andhra PradeshPattadar Pass Book(See Rule 26)

Khata/Pass Book No.

| {||-| Part-IVLand Revenue & Loans DCBParticulars|}|-| 1. Name of the Cultivator withfather's/husband's Name and Address2. Whether SC or ST or BCwhether Small/Marginal Farmers3. Village in which lands aresituated4. Revenue Mandal5. Revenue Division6.District7. Original entries made as on (Date)| {||-| Photo|}Photo ofPattadar(It should be attested by Mandal Revenue Officer withseal)|}

Signature or thumb impression of Pattadar

[Village Administrative Officer] [Substituted for "Signature of the Village Assistant" by G.O.Ms. No.36 Revenue dated 15-1-1994.]

Signature of Mandal Revenue Officer Office Seal & Date

I. Land Revenue - D.C.B. Particulars

Demand	Total	Date	Collections	Receipt No. and Date	Balance	Village Administrative Officer	Remarks
Arrears at the beginning of	Current during	Arrears	Current	Total		Arrears	Current	Total
1 Fasli 13
1	2	3	4	5	6	7	8	9	10	11	12	13
1.2.3.4.5.6.7.

(Like this Required Number of Sheets may be Added)II. Details of LoansName of the Borrower with Father's/Husband's Name and Address and IRDP Identification Number, if any:

1. Name of the Financial Institution:

2. Loan Account No.and Date

3. Purpose of Loan

4. Type of Loan: (LT/MT/ST)

5. Amount of Loan Sanctioned Rs.

6. Rate of Interest

7. Particulars of Security (Documents)

(Title Deeds etc., deposited by loanees)

8. Repayment Schedule

9. Details of Subsidy/Margin Money

A. Subsidy (i) Agency:

(ii)Amount: Rs.

B. Margin Money (i) Agency:

(ii)Amount Rs.

(iii)Particulars of repayment

Date: Amount

10. Disbursement of Loan

Date: Amount

1.

2.

3.

4.

Signature of the Manager/Competent Authority of Financial Institution with seal.III. Particulars of Repayment of Loans:

Sl. No.

Date

Particulars

Challan No. & Date

Principal

Date

Interest

Details of Documents Title deed etc. returned

Signature of Bank Official

Debit

Credit

Balance

Debit

Credit

Balance

12.3.4.5.6.

Note- 1. Under Particulars of Security, the Survey No.which is financed should be indicated.

2. In case of crop loan, indication of the crop particulars should be furnished.

(LIKE THIS REQUIRED NUMBER OF SHEETS MAY BE ADDED)V. Particulars of Sanction, Disbursal and Repayment of S.A.O. Loans

Sl. No.

Years

Date of Sanction of loan

Amount of loan Sanctioned

Date of disbursal

Amount disbursed

Interest[accurred] [corrected by Memo. No. 120010/D.0 (A&R)/88-2,Revenue(A&R)8-8-1989. ]on the loan

Totsl Amount to be paid

Date of repayment

Amount repaid

Account in Col. 7 credited to

Balancce Payble

Signature of officer of the Credit Agency

Interest

Principal

Interest

Principal

8(a)

8(b)

9(a)

9(b)

Government of Andhra PradeshPattadar Pass Book(See Rule 26)

Demand	Total	Date	Collections	Receipt No. and Date	Balance	Village Administrative officer	Remarks
Arrears beginning of current during	Arrears	Current	Total	Arrears	Current	Total
FASLI 13
	1	2	3	4	5	6	7	8	9	10	11	12	13
1.2.3.4.5.6.7.

(Like this Required Number of Sheets may be Added)Particulars of Sanction,Disbursal and Repayment of S.A.O.Loans

Sl. No.

Year

Date of sanction of loan

Amount of loan sanctioned

Date of disbursal

Amount disbursed

Interest[accrued] [Corrected by Memo. No. 120010/D.O.(A&R)/88-2, Revenue (A&R) 8-8-1989. ]on the loan

Total Amount to be paid

Date of repayment

Amount repaid

Amount in Col. 7 credited to

Balance Payable

Signature of Officer of the Credit Agency

Interest

Principal

Interest

Principal

8(a)

8(b)

9(a)

9(b)

Form XV(Sub-Section (2) of Section 6-D and Rule 27)[Declaration by Landless Person/Tenant/Mortgagee/Occupant in Inam Land] [The title substituted for 'Declaration of Landless Person/Marginal Farmer/Small Farmer' by G.O.Ms. No. 36, Revenue dated 15-1-1994. ]ToThe Sub-Registrar,.............................Sir,I, .................... S/o/D/o/W/o .................... R/o .................. (Mandal) declare as required under sub-section (2) of Section 6-D of A.P. [Rights in Land] [Substituted by ibid. ] and Pattadars Pass Books Act, 1971 that I am a landless person/tenant/mortgagee [occupant in Inam Land] [Added by ibid. ] that I have not been issued [Title Deed and Pattadar Pass Book] [Substituted by ibid. ] and that I intend to purchase the Agricultural Lands from Sri/Smt. .................... S/o/D/o/W/o ..................... R/o ....................... (Mandal) by a registered document duly signed by him.

Mandal	Village	Sy.No.	Sub-Division No. if any	Classification	Area	Assessment Remarks	Amount of Consideration paid in part/full
Paid in part/full
				Wet	Dry	Id
1	2	3	4	5	6	7	8	9	10	11

There are no amounts due to Government in respect of the land.The amounts of Rs. ............... due to the Government/Credit Agency in respect of the land towards Land Revenue/Watercess/Taccavi Loans/Mortgage Loans (here mention the item against which the amount is outstanding) has been paid and clearance obtained.The alienation or transfer is not in contravention of the provisions of the A.P.Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 and the Urban Land (Ceiling and Regulations) Act, 1976 and the A.P.Assigned Lands (Prohibition (of Land Transfer)Act, 1977.Name of the witness if anyshould be mentioned here:

1.

2.

I request you to intimate the fact to the Mandal Revenue Officer so that he may issue in my name a pass book in Part' and send it to you to record the sale transaction after which the Mandal Revenue Officer will issue the Pass Book to me after collecting the necessary fees.Signature:Name:Address:Form XVI[See Rule 27(2)]Name of the Revenue Mandal .................Division .................District ...................Register showing the Particulars of Registered Documents or Intimation received in Mandal Revenue Officer's Office front Sub Registrar(For the Year ................)

Sl. No.	Name ofRegistration Office	RegisteredDocument No. intimation No. with date	Date ofreceipt of intimation in MRO Office	Name ofPurchaser with address	Name oftransferrer with address	Value ofAgricultural lands under transaction, in conformity to the basicvaluation Register in Sub-Registrar Office	Particulars ofAgricultural landed property	Date ofIncorporation in ROR Record	Pattadar PassBook if any issued
Name ofVillage in which property situated	Sy.No. -Sub-Division No. - Khata No. - P.P. Book No.	Classificationof land
DRY	WET	Area Extent	Assessment
Irrigated/Dry	Single/doublecrop
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15

Note:- This is a permanent Register to be maintained in M.R.O's Office and to be reconciled with Sub-Registrar's Office once in a year.Form XVII[See Rule 26(5)]Name of the District:Name of the Division:Name of the Mandal:Name of the Village :

1 Sl.No.	Sy.No./Sub-Division No.	[Sl.Nos] [Corrected by Memo. No. 120010/D.O. (A&R)/88-2,Rev (A&R) 8-8-1989, ]in Form 1B in which this S.No./Sub-division appears	Corresponding Name of the person (withfather's/husband's name in Form I-B)	Category of the person(Pattadar/tenant/mortgagee)[Occupnt in Inam Land] [Added by G.O.Ms.No. 36, Revenue dated 15-1-1994. ]as pr I-B	Patta or Khata No. assigned	Pass Book part & Serial No. Issued	Acknowledgement with date & Signature
1	2	3	4	5	6	7	8

Form XVIII(See Rule 32)

Sl.No.	2 Name of the Village	[Sy.No.] [Corrected by Memo. No. 120010/D.O.(A&R)/88-2, Revenue (A&R) 8-8-1989. ]/Sub-Division No.	Claim in the suit	Party filling the suit & his address	Corresponding SI.No. in the Record of Rights	Name of the person having the rights as perR.O.R. & his address	Decision of the Court & date of decision	Date of implement of the decision of the Court inR.O.R.	Dated Signature of the M.R.O.
1	2	3	4	5	6	7	8	9	10

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