Section 24A(2) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(2)Whenever any wrong entry in or omission from the final records of the Tenancies of any village comes to the notice of the Commission either on a representation made by any person in that behalf or otherwise, the Commission shall issue a notice to all the persons interested in the land, either as landholders, or as tenants specifying the time, date and place at which it proposes to enquire into the matters:Provided that such enquiry shall not be held before the expiry of 7 days from the date of issue of such notice.
