Section 10(2) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
(2)[ The protected tenant shall produce before the Tribunal stamps of the value payable under the Indian Stamp Act as required in sub-rule (1) and the Tribunal shall engross a certificate thereon] [Substituted by G.O.Ms. No. 1127, Revenue (G), dated 13-11-1968.].
