Section 2 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
2. Preparation of Preliminary Record of Tenancies of Agricultural Land:.
- As soon as may be but not later than a month from the date of publication of these rules in the Jarida, a Preliminary Record of Tenancies of Agricultural Lands shall be prepared in duplicate for every village by the Patwari thereof in Form No.I appended herewith based on his own knowledge and inspection, when necessary, and on such information as may be available from the village records or is furnished by the Mali Patel of the village, as well as upon information furnished by persons in possession of, or holders of rights in agricultural lands as to the nature and extent of the interest which they have in such lands.
