Section 15(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(ii)The Tahsildar or the officer authorised by Government in this behalf shall inquire into every acquisition of interest or right in land entered in the Register of Mutations within 30 days of its entry in such register after giving prior notice of the time, date and place of enquiry to all persons who are believed to be interested in the mutation.
