Section 24 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
24. Final Record of Tenancies:.
(1)For every village an abstract of tenancy shall be prepared in Form No.5 appended herewith based on the Provisional Record of Tenancies relating thereto and such an abstract of tenancies shall, with effect from 10th June, 1951, be deemed to be the final record of tenancies if the said village subject to the final orders on applications, if any, filed under Sections 5, 35 and 37 of the said Act relating to any land therein.(2)The final record of tenancies of a village shall be amended by the Tahsildar in accordance with the final orders passed on applications filed under Sections 5, 35 and 37 of the said Act.(3)If on a representation made to him, the Tahsildar is of opinion that any entry in the final record of Tenancies of a village is not correct or the name of any person which should have been entered in the said records has not been so entered, the Tahsildar may at any time before 10-6-1952 amend the said record suitably under his signature.
