Section 25 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
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.]
