Section 9 in Telangana Tenancy and Agricultural Lands Act, 1950
9. [ Copy of lease to be filed before a Tahsildar. [Substituted by Act No.III of 1954.]
- Every lease made under section 7 or 8 shall be in writing and the landholder shall and the tenant may file a copy thereof in the office of the Tahsildar within thirty days of the date on which the lease is executed.]
