Section 19 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
19. Refusal of assistance under Section 72 of the Land Revenue Act and Section 32 of the Tenancy and Agricultural Lands Act:
The Tahsildar shall refuse assistance to any landholder to recover possession of land from a tenant either under Section 72 of the Land Revenue Act or Section 32 of the Tenancy and Agricultural Lands Act or any other orders for the time being in force, if his claim to such assistance is not supported by a certified copy of an entry or entries in Provisional Record of Tenancies relating to such land.
