Section 15 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
15. Register of Mutations:.
- (i) The Tahsildar shall enter in a Register of Mutation maintained in Form IV appended herewith every report made or forwarded to him under Rule 14.(ii)The Tahsildar or the officer authorised by Government in this behalf shall inquire into every acquisition of interest or right in land entered in the Register of Mutations within 30 days of its entry in such register after giving prior notice of the time, date and place of enquiry to all persons who are believed to be interested in the mutation.(iii)The Tahsildar or the said officer shall record a brief summary of the evidence at his enquiry and of the ground for his decision in the Register of Mutations.(iv)The Tahsildar shall amend the entry made in the Provisional Record of Tenancies in accordance with the orders under sub-rule (iii) under his signature and shall communicate copy of the entry so made to the Patwari who shall thereupon alter the relevant entry in his copy of the Provisional Record of Tenancies accordingly.
