Section 14(i) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(i)Any person who after the preparation of the Preliminary or Provisional Record of Tenancies acquires any interest or right in land as a holder or a tenant in any village by succession, survivor ship, inheritance, partition, purchase, gift or otherwise, shall report his acquisition of such an interest or right, orally or in writing to the Patwari of the village in which such land is situated or in writing to the Tahsildar of the area within one month from the date of such acquisition.
