Section 27(5) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(5)In respect of cases covered by Section 58-A of Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 Fasli, the Mandal Revenue Officer or Recording Authority should refer the Court decree to the Collector and the Collector shall decide for its execution and communicate orders to the Mandal Revenue Officer/Recording Authority, for its implementation.
