Section 22(5) in Andhra Pradesh Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Rules, 2014
(5)The Administrator or an officer authorized by him shall conduct a public hearing in the affected areas on such date, time and venue as decided by giving advance notice of fifteen days. The provisions of rule 11 relating to the public hearing shall, mutatis mutandis, apply to the public hearing in this case also.
