Section 91 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
91. Procedure in case of disagreement or dispute.
- If the parties do not agree in the manner prescribed in the last preceding section, the said officer shall, after necessary inquiry make a plan showing the area of the ground in dispute together with the boundaries or marks, existing or which may be stated, in different colours, and shall, after completing the inquiry make an award in the case.
