Section 10 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
10. Preliminary Record to be declared as Provisional Record of Tenancies:.
- (i) After passing orders in all disputed cases and incorporating the changes referred to in sub-rule (iv) of Rule 9 the Tahsildar shall declare the Preliminary Record of Tenancies as the Provisional Record of Tenancies and append a certificate in such record that it shall be declared to be Provisional Record of Tenancies with effect from the date of such certification.(ii)The Tahsildar shall announce that the Preliminary Record of Tenancies has been declared as a Provisional Record of Tenancies under sub-rule (i) by affixing copies of notice to that effect on the notice board in his office and in the Chavadi of the village to which such record relates or if in such village there is no Chavadi, in such place as he may specify.(iii)During his next visit to such village after such publication the Girdawar of the area shall check whether all the amendments to entries in the Preliminary Record of Tenancies communicated by the Tahsildar to the Patwari under the provisions of sub-rule (iv) of Rule 9 have been duly incorporated by the Patwari and if all the amendments have been so incorporated or after getting such amendments incorporated in the Preliminary Record of Tenancies, the Girdawar shall append a certificate in the Preliminary Record of Tenancies that all such amendments of entries have been incorporated therein and that the Preliminary Record of Tenancies has been declared by the Tahsildar as Provisional Record of Tenancies. He shall note in his certificate the date of such declaration by the Tahsildar.
