Section 9(i) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(i)As soon as may be but not later than a month after the receipt of the Preliminary Record of Tenancies and Register of Disputed Cases in the Tahsil Office, the Tahsildar or the officer authorised by Government in this behalf, shall, enquire into and decide every case entered in the Register of the Disputed Cases on an appointed day of which due notice in advance shall be given to the parties to the disputes.
