Section 15(iv) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(iv)The Tahsildar shall amend the entry made in the Provisional Record of Tenancies in accordance with the orders under sub-rule (iii) under his signature and shall communicate copy of the entry so made to the Patwari who shall thereupon alter the relevant entry in his copy of the Provisional Record of Tenancies accordingly.
