Section 4 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
4. Objections by villagers:
Any person adversely affected by any entry in the Preliminary Record of Tenancies prepared under Rule 2 may apply to the Patwari orally or in writing not later than 3 days from the expiry of 15 days allowed for reference and inspection under Rule 3(ii) for rectification of such entry and the Patwari shall at once give him an acknowledgement receipt of such an application in Form II appended.
