Section 24B in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
24B.
(1)The Tahsildar can amend final records of tenancies of the concerned village in accordance with the order passed by the Commission or on appeal by the Collector and issue certificate in Form 6 to the tenant.(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.
