Section 17(i) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(i)Any person whose rights, interest or liabilities are required to be or have been entered in any record or register under these rules, shall be bound, on the requisition of the Tahsildar or the officer authorised by Government in this behalf to enquire under Rule 9 or Rule 15 to furnish or produce for his inspection within one week from the date of such requisition, all such information or documents needed for the correct compilation or revision thereof as may be within his knowledge or in his possession or power.
