Section 7(iii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(iii)If any person present who is adversely affected, disputes the correctness of an entry, whether he has filed an application regarding the same before the Patwari under Rule 4 or not, the Girdawar shall correct such error if admitted by all parties, under his signature. If the error is not admitted by all parties, he shall enter the dispute with all particulars in the Register of Disputed Cases, if, such an entry has not already been made by the Patwari.
