Section 18 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
18. Nature of proceedings:.
(1)All proceedings before the Special Officer or the District Judge under the Act shall be summary and shall be governed, as far as may be, by the provisions of the Code of Civil Procedure, 1908.(2)Any party shall, in any proceeding before the Special Officer or the District Judge, be entitled to be represented by his agent or legal practitioner:Provided that the Special Officer or the District Judge, as the case may be, may, at any stage of the proceeding require the party to appear in person.
