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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.

(ii)The Tahsildar or the said officer, shall record in the Register of Disputed Cases a brief summary of the evidence at the enquiry and his orders thereon with the grounds for his decision.