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State of Andhra Pradesh - Section

Section 20 in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.

20. Presumption of correctness of entries in the Records of Tenancies and Registers of Mutations:.

- Every entry in the Provisional Record of Tenancies shall be presumed to be true until the contrary is proved or a new entry is duly substituted therefor.