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State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951

17. Procedure when razinama is sanctioned.

- After the razinama has been certified, the certifying officer shall give a written intimation to the applicant that his razinama has been sanctioned and shall also inform the village officers of the same. The village officers shall make an entry regarding the relinquishment in the village register.