Section 24(3) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(3)If on a representation made to him, the Tahsildar is of opinion that any entry in the final record of Tenancies of a village is not correct or the name of any person which should have been entered in the said records has not been so entered, the Tahsildar may at any time before 10-6-1952 amend the said record suitably under his signature.
