Section 14 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
14. Certificate of exchange of lands between protected tenants:.
- The certificate sanctioning the exchange of lands between protected tenants to be issued by the Tahsildar under sub-section (2) of Section 39 shall be in Form VIII and shall be stamped in accordance with the provisions of the Hyderabad Stamp Act of 1331 F. relating to leases of immovable property.[The protected tenant shall produce before the Tahsildar stamps of the value payable under the Indian Stamp Act and the Tahsildar shall engross a certificate thereon] [Inserted by G.O.Ms. No. 1127, Revenue (G), dated 13-11-1968.].
