Section 8 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
8. Revenue Inspector to forward the Records to the Tahsildar:.
- As soon as may be, but not later than a week after the completion of the enquiry under the provisions of Rule 7, the Girdawar shall forward the Preliminary Record of Tenancies and Register of Disputed Cases to the Tahsildar.
