Section 3 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
3. Areas to which these rules shall be applicable.
- The provisions of these rules relating to transfer of registry of holdings shall apply to those areas where the record of rights has not been introduced under the Record of Right in land Regulation 1358F., and shall continue to apply till the said Regulation is made applicable. In areas where the record of rights has been introduced under the said Regulation, transfer of registry of holding shall be governed by provisions of that Regulation and of the rules made thereunder.
