Section 11(3) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(3)After the disposal of any case in which a certified copy of any such entry has been recorded, the Court shall communicate to the "Collector" any error appearing in such entry and any alteration therein that may be required by reason of the decree or order and a copy of such communication shall be kept with the record. The "Collector" shall in such case cause the entry to be corrected in accordance with the decree or decision of the Court, so far as it adjudicates upon any right required to be entered in the record of register of mutations or register of tenancies. The provisions of this sub-section shall apply also to an appellate or revisional Court, provided that, in the case of an appellate or revisional decree or order passed by the High Court, the communication shall be made by the Court from which the appeal lay or the record was called for.
