Section 78 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
78. Land holders, etc., may be made by general notice or summons, to attend survey operations and assistance of village officers, and officers, concerned may be taken.
- The Survey officer may require, by general notice or summons, the attendance of all land holders and all persons interested in such land, person or through an authorised agent acquainted with the facts and able to answer material questions, and the presence of village servants and officers concerned, who are, legally or by usage, bound to perform their functions by virtue of their offices and services and also take from them such assistance in the operation of survey as may not be inconsistent with their dignity and position.
