Section 27(1) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(1)The Deputy Collector, the Collector, the Board of Revenue or the Government may at any time of their own accord or on the application of any person, call for and examine the final record of tenancies prepared under Rule 24 relating to any village and pass such orders as they may deem fit and proper for alteration, deletion, substitution or addition of any entry therein.
