Section 10(1) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
(1)The certificate to be issued by the Tribunal to a protected tenant under sub-section (6) of Section 38 shall be in the following form:(a)in Form VI when the price of land is determined by the Tribunal;(b)in Form VI-A when the price is agreed to between the landholder and the protected tenant; and(c)in Form VI-B when the landholder agrees to relinquish his rights in favour of the protected tenant.and shall be stamped in accordance with the provisions of the Hyderabad Stamp Act in force, relating to sale of immovable property.
