Section 20(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(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.
