Section 6 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
6. Record to be forwarded to the Tahsil Office through the Revenue Inspector:.
- As soon as it may be, but not later than 7 days after the expiry of 15 days prescribed in sub-rule (ii) of Rule 3; the Patwari shall forward a copy of the Preliminary Record of Tenancies and the Register of Disputed Cases to the Office of the Tahsil in which the village is situate through the Girdawar of the area.
