Section 6(2) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(2)On receipt of an application under sub-rule (1), the Special Officer shall send a copy of such application to the land holder and shall call upon him to file in writing on or before the date specified therein or within such further period as the Special Officer may allow for sufficient reasons to be recorded in writing a statement showing the grounds, if any, as to why the application for restoration of possession should not be complied with.
