Section 6(2) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(2)Whenever a Village Patwari makes an entry in the register of mutations, he shall, at the same time, post a complete copy of the entry in a conspicuous place in the chavdi and shall give written intimation to all persons appearing from the record of rights or register of mutations to be interested in the mutation, and to any other person whom he has reason to believe to be interested therein.
