Section 12 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
12. Revision:.
- The Second Taluqdar, the Taluqdar, the Board of Revenue, or the Government may of their own accord at any time or within 3 months from the date of an order in appeal under Rule 11, on the application of any party, call for and examine the Provisional Record of Tenancies relating to any entry and pass orders thereon as they deem fit and proper.
