Section 14 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
14. Acquisition of rights to be reported:
(i)Any person who after the preparation of the Preliminary or Provisional Record of Tenancies acquires any interest or right in land as a holder or a tenant in any village by succession, survivor ship, inheritance, partition, purchase, gift or otherwise, shall report his acquisition of such an interest or right, orally or in writing to the Patwari of the village in which such land is situated or in writing to the Tahsildar of the area within one month from the date of such acquisition.Provided that if the person acquiring such interest or right in land is a minor or otherwise disqualified, his guardian having charge of his property shall make the report to the Patwari or the Tahsildar.(ii)The Patwari shall at once give a written acknowledgement of the report made to him under sub-rule (i) in Form II appended herewith to the person making it.(iii)The Patwari shall immediately forward every report made to him under sub-rule (i) to the Tahsildar of the area.(iv)If the Patwari has reason to believe that an acquisition of any interest or right in land of description referred to in sub-rule (i) has taken place, of which a report has not been made to him under that sub-rule, he shall immediately report such an acquisition to the Tahsildar of the area.
