Section 5 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
5. Disposal of the objections by the Patwari:.
- On receipt of an application under Rule 4 and after making such enquiry as he deems necessary, the Patwari may, if he considers that the said entry was wrongly made, rectify the same; if he considers that the original entry was correctly made, he shall enter the particulars of the application for rectification in the Register of Disputed Cases in Form No.111 appended hereto.
