Section 27(2) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(2)Every order passed in revision under the provisions of sub-rule (1) shall be communicated to the Tahsildar who shall thereupon amend the final records of tenancies in accordance with fresh orders under his signature. The Tahsildar shall communicate copies of the entries so amended to the Patwari of the Village. The Patwari shall make the necessary correction in his copy of the record.Rule 27 of this said rules shall be deleted, but the provisions thereof shall continue to apply in respect of proceedings instituted or action taken thereunder, in revision by the Deputy Collector, Collector, Board of Revenue or the Government, as the case may be.Form No.I
