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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(iii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950

(iii)The Tahsildar or the said officer shall record a brief summary of the evidence at his enquiry and of the ground for his decision in the Register of Mutations.