Section 3(i) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(i)On completion of the Preliminary Record of Tenancies under Rule 2 the patwari shall announce in the village by beat of drum daily for a period of 3 days therefrom that Preliminary Record of Tenancies is ready and shall also publish a notice to the same effect in the chavadi or other conspicuous place specified by the Tahsildar as the case may be. The Patwari shall show the said record and explain the entries thereof to any person of the village who goes to him for the purpose.
