Section 24C in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
24C. After the expiry of the period for which a Taluq Commission was constituted under sub-rule (i) of Rule 24-A, cases relating to wrong entry in or omission from the final records of tenancies referred to in sub-rule (ii) of Rule 24-A pending before the said Commission shall be transferred for disposal to the Deputy Collector concerned.
Provided that the provisions contained in sub-rules (2), (3), (5) and (6) of Rule 24-A shall apply mutatis mutandis to the hearing and disposal of cases transferred to the Deputy Collector.
