Section 16(iii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(iii)The Tahsildar shall amend the entries in the Provisional Record of Tenancies in accordance with the orders in appeal under sub-rule (i) under his signature or revision under sub-rule (ii) and shall communicate copies of the entries so amended to the Patwari who shall thereupon alter the relevant entry in his copy of the Provisional Record of Tenancies accordingly.
