Section 14(iv) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(iv)If the Patwari has reason to believe that an acquisition of any interest or right in land of description referred to in sub-rule (i) has taken place, of which a report has not been made to him under that sub-rule, he shall immediately report such an acquisition to the Tahsildar of the area.
