Section 23 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
23. Procedure when razinama is withdrawn.
- A registered holder whose razinama has been certified may withdraw the same at any time before the order for excluding his name from the land records has been passed in Jamabandi, by submitting an application in writing to the Tahsildar withdrawing his razinama. On receipt of such application, the Tahsildar shall not take any further action on the razinama and shall pass orders that the patta of the land shall continue in the name of the applicant.
