Section 22(iv) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(iv)The Tahsildar shall on receipt of such communication cause the relevant entry in the Provisional Record of Tenancies to be amended in accordance with the decree or the decision of the Court, Tribunal or Officer, as the case may be, so far as it adjudicates upon any right required to be entered in the Record of Tenancies, and shall forward copy of the entry so amended to the Patwari who shall thereupon amend such entry in his copy of the Provisional Record of Tenancies accordingly.
