Section 3(iii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(iii)At the end of the period of 15 days fixed in sub-rule (ii), the patwari and the Mali Patel of the village shall certify at the foot of the Preliminary Record of Tenancies that the requirements of sub-rules (i) and (ii) have been duly complied with.
