Section 8(2) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
(2)The Tribunal shall give a notice in Form III-B to the persons known or believed to be interested in the land.[9. Notice to the Land Grabbers. - (1) The Special Court shall, before passing an order under sub-section (7) of Section 8 of the Act, and the Special Tribunal shall before passing an order under sub-section (5) of Section 7A of the Act, give notice to the land grabber in Form IV-A.] [Substituted by G.O. Ms. No. 916, Revenue (A&R), dated 12.9.1994, Published in A.P. Gazette R.S. Part I (Extraordinary) No. 20.9.1994.]
