Section 11 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
11. To whom application should be made.
(1)Applications for transfer registry under the provisions of Rule 6 or Rule 7 shall be made to the Collector or Deputy Collector and all other applications for transfer of registry shall be made to a Revenue Officer not lower in rank than a Girdawar in whose jurisdiction the land, the registry of which is sought to be changed, is situate or to registration officer when any deed of conveyance is presented for registration. The Patwari of the village shall immediately report the death of a registered holder to the Tahsildar or Naib Tahsildar within whose jurisdiction the village is situated, giving the names of heirs of the deceased so far as may be ascertained. The Collector, Deputy Collector, Tahsildar or Naib Tahsildar, as the case may be, shall dispose of finally all applications for transfer filed before him and shall direct change of registry either of his own motion after enquiry and report of an officer not lower in the rank than a Girdawar.(2)No appeal shall lie in cases of transfers registry ordered by a Tahsildar or a Naib Tahsildar. The Deputy Collector and the Collector may, in the exercise of the their general powers of revision, entertain revision petitions at any time against the orders of their subordinates in such cases and shall entertain such application when there is a likelihood of Government being involved in a civil suit. The Girdawar after making personal enquiry in the village where the land is situated may dispose of such of the applications for transfer of registry as are presented to him and also such of the outstanding case of transfer of registry ascertained by him during his inspection as provided in Rule 8 (b) which do not involve any dispute or formation of new sub divisions. Disputed cases and cases involving sub divisions shall be submitted to the Tahsildar or Naib Tahsildar, as the case may be, for orders.
