Section 10 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
10. Certificate of purchase by a protected tenant:.
(1)The certificate to be issued by the Tribunal to a protected tenant under sub-section (6) of Section 38 shall be in the following form:(a)in Form VI when the price of land is determined by the Tribunal;(b)in Form VI-A when the price is agreed to between the landholder and the protected tenant; and(c)in Form VI-B when the landholder agrees to relinquish his rights in favour of the protected tenant.and shall be stamped in accordance with the provisions of the Hyderabad Stamp Act in force, relating to sale of immovable property.(2)[ The protected tenant shall produce before the Tribunal stamps of the value payable under the Indian Stamp Act as required in sub-rule (1) and the Tribunal shall engross a certificate thereon] [Substituted by G.O.Ms. No. 1127, Revenue (G), dated 13-11-1968.].(3)When a certificate provided for in sub-rule (1) is issued to a protected tenant, the Tribunal shall send a copy of the certificate to every sub-registrar of the area in which the land covered by such certificate or any portion of it is situate. The sub-registrar of the concerned area shall file the said copy in the relevant registration books.
