Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Andhra Pradesh - Subsection Section 15(i) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950 (i)The Tahsildar shall enter in a Register of Mutation maintained in Form IV appended herewith every report made or forwarded to him under Rule 14.
