Section 10(iii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(iii)During his next visit to such village after such publication the Girdawar of the area shall check whether all the amendments to entries in the Preliminary Record of Tenancies communicated by the Tahsildar to the Patwari under the provisions of sub-rule (iv) of Rule 9 have been duly incorporated by the Patwari and if all the amendments have been so incorporated or after getting such amendments incorporated in the Preliminary Record of Tenancies, the Girdawar shall append a certificate in the Preliminary Record of Tenancies that all such amendments of entries have been incorporated therein and that the Preliminary Record of Tenancies has been declared by the Tahsildar as Provisional Record of Tenancies. He shall note in his certificate the date of such declaration by the Tahsildar.
