Section 10(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950
(ii)The Tahsildar shall announce that the Preliminary Record of Tenancies has been declared as a Provisional Record of Tenancies under sub-rule (i) by affixing copies of notice to that effect on the notice board in his office and in the Chavadi of the village to which such record relates or if in such village there is no Chavadi, in such place as he may specify.
