Section 12 in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
12. Refusal of assistance under Section 72 of the Hyderabad Land Revenue Act:
- Notwithstanding anything in Section 72 of the Hyderabad Land Revenue Act, or in any other orders for the time being in force, the Tahsildar shall refuse assistance to any superior holder, if his claim to such assistance is not supported by an entry or entries duly made in the record of rights, register of mutations or register of tenancies.
