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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(2) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.

(2)The final record of tenancies of a village shall be amended by the Tahsildar in accordance with the final orders passed on applications filed under Sections 5, 35 and 37 of the said Act.