Section 7(i) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(i)On a day to be fixed in advance, of which previous intimation shall be given to the villages not less than 3 days and not more than 7 days before the day fixed, the Girdawar shall read out and check every entry in the Preliminary Record of Tenancies and the Register of Disputed Cases and certify the accuracy of the said entries in the presence of the villagers assembled in the Chavadi or in any conspicuous place in the village.
