Section 24(1) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(1)For every village an abstract of tenancy shall be prepared in Form No.5 appended herewith based on the Provisional Record of Tenancies relating thereto and such an abstract of tenancies shall, with effect from 10th June, 1951, be deemed to be the final record of tenancies if the said village subject to the final orders on applications, if any, filed under Sections 5, 35 and 37 of the said Act relating to any land therein.
