Section 13 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
13. Amendment of entries in Provisional Record of Tenancies:.
- The Tahsildar shall amend the entries in the Provisional Record of Tenancies in accordance with the orders passed in appeal or revision under his signature and shall communicate copies of the entries so amended to the Patwari who shall thereupon alter the relevant entries in his copy of the Provisional Record of Tenancies accordingly.
