Section 9(iv) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(iv)The Tahsildar or the said officer shall under his signature amend the entries in the Preliminary Record of Tenancies in accordance with his orders under sub-rule (ii). He shall send a copy of every amended entry to the Patwari who shall carry out the amendments in his copy of the Preliminary Record of Tenancies under his signature.
