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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24B(2) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.

(2)The Tahsildar shall forward a copy of every amendment made by him in the final records of tenancies under the provisions of sub-rule (i) to the Patwari of the concerned village, who shall thereupon amend his copy of final record of tenancies accordingly.