Section 172 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
172. Power to make rules.
(1)The Government may, by notification published in the Official Gazette, make rules not inconsistent with the provisions of this Act, the carry out the purposes and objects of this Act and for the guidance of all persons in the matters connected with the enforcement of this Act or in matters not expressly provided for in the Act.
