Section 10(1)(a) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

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State of Andhra Pradesh - Subsection

Section 10(1)(a) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(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;