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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.

21. Inspection of copies:.

- (i) The Provisional Record of Tenancies shall during office hours on all working days be open for inspection by the public in the Tahsil Office and with the village Patwari. Certified copies thereof shall be given to all persons applying for the same to the Tahsildar.
(ii)For every certified copy of entries in Provisional Register of Tenancies a fee at the rate of 8 annas for each survey number shall be charged.