Section 7(iv) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(iv)On completion of the check of the Preliminary Record of Tenancies and the Register of Disputed Cases under sub-rules (i), (ii) and the Girdawar shall certify at the foot of the Preliminary Record of Tenancies and the Register of Disputed Cases that the entries have been read out to the assembly of the villagers and that the prescribed action has been taken on the objection and shall sign the same on the spot.
