Section 9(iii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(iii)The Tahsildar or the said officer shall communicate his decision orally to the parties, if they are present at the time of his decision and shall make a note to that effect in the Register of Disputed Cases.6 If the parties are not present, he shall send written intimation of the decision by post to the last known address or addresses of the party or parties, as the case may be, and note in the Register of Disputed Cases, the date of despatch of such intimation.
