Section 10(3) in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
(3)When a certificate provided for in sub-rule (1) is issued to a protected tenant, the Tribunal shall send a copy of the certificate to every sub-registrar of the area in which the land covered by such certificate or any portion of it is situate. The sub-registrar of the concerned area shall file the said copy in the relevant registration books.
