Section 45(5) in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
(5)After the Panchanamas have been certified by the Tahsildar or Naib Tahsildar, they shall be submitted to the Deputy Collector for sanction. When such sanction is received, it shall be communicated to the Village Officers and final accounts of such lands shall be settled in the Jamabandi.
