Section 22(iii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(iii)After the disposal of any case in which a certified copy of any such entry has been filed, the Court, Tribunal or Officer, as the case may be, shall communicate to the Tahsildar any error appearing in such entry or any alteration therein that may be required by reason of a decree or order of the said Court, Tribunal or Officer and a copy of such communication shall be kept with the record of the proceedings. The provisions of this sub-rule shall apply also to an appellate or revisional decree or order, provided that in the case of an appellate or revisional decree or order passed by the High Court, the communication to the Tahsildar shall be sent by the Court in which the original proceedings were instituted.
