Section 10A in Telangana Rights in Land and Pattadar Pass Books Act, 1971
10A. [ Corrections to be incorporated in village revenue records. [Section 10-A with the marginal heading inserted by Act No.1 of 1989.]
- After the final publications of record of rights in the manner prescribed the Mandal Revenue Officer shall take action to incorporate the said particulars in the Village Revenue Records, subject to such amendments as may be necessary on appeal or revision, as the case may be.]
