Section 17 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
17. Obligation to furnish information:.
- (i) Any person whose rights, interest or liabilities are required to be or have been entered in any record or register under these rules, shall be bound, on the requisition of the Tahsildar or the officer authorised by Government in this behalf to enquire under Rule 9 or Rule 15 to furnish or produce for his inspection within one week from the date of such requisition, all such information or documents needed for the correct compilation or revision thereof as may be within his knowledge or in his possession or power.(ii)The Tahsildar or the said officer shall at once give a written acknowledgement thereof to the person furnishing any information or producing any document under sub-rule (i) and shall note under his signature the date of such production.
