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[Entire Act]
State of Andhra Pradesh - Section
Section 28th in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
28th. August, 1950
| Sl. No. | Reference to the number of the entry in the Preliminary/Provisional Record of Tenancies or Register of Mutations | Survey No. and Substituted Dn. No. | Area | Name of the person seeking rectification | Particulars of the representation |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Date of the receipt of the representation | Orders of the Tahsildar with a summary of the evidence at his enquiry and grounds of the decision | Date and mode of communication of the order to the party and the exact terms of the entry to be made in the Preliminary or Provisional Record of Tenancies | Orders of the appellate or revising authority in case there is an appeal or revision | Date when the orders in Col. 9 and 10 are incorporated in the Provisional Record of Tenancies and the designation of the officer making the incorporation | Remarks |
| (7) | (8) | (9) | (10) | (11) | (12) |
| Sl. No. | Reference to the number of the entry in the Preliminary/Provisional Record of Tenancies | Survey No. and Pote No. | Name of the person acquiring the right | Details of the rights acquired | Date and Place of enquiry |
| (1) | (2) | (3) | (4) | (5) | (6) |
| Brief summary of the evidence at the enquiry and the decision thereon with reasons | Date of amendment of entries in the Preliminary/Provisional record of Tenancies in accordance with the orders in Col. 7 and the date of communication of the decision in col. 7 to the Patwari | Orders of the Appellate or revising authority, if any | The date of amendment of the entries in the Preliminary/Provisional Record of tenancies in accordance with the orders in Col. 9 and the date of communication of such orders to the Patwari | Remarks |
| (7) | (8) | (9) | (10) | (11) |