Section 7(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(ii)If any person who is adversely affected by an entry in the Preliminary Record of Tenancies or the Register of Disputed Cases, is present and consents to such an entry being corrected during such check, the Girdawar shall note the fact in Register of Disputed Cases and make the necessary corrections in the Preliminary Record of Tenancies under his signature and delete the former entry from the Register of Disputed Cases under his signature.
