Section 22(8) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(8)The Controller or the appellate authority deciding the dispute shall record a brief note of the parties and witnesses who attend and upon the evidence so recorded, and after consideration of any documentary evidence produced by the parties, a decision shall be given in accordance with justice, equity and good conscience by the Controller or appellate authority. The decision given shall be reduced to writing. If any party duly summoned to attend, does not attend, the dispute may be decided ex parte:[Provided that in the matter of summoning witnesses and compelling production of documents, the Controller shall so far as may be, follow the procedure laid down in that behalf in the Code of Civil Procedure, 1908, with such modifications as the circumstances may require] [Added by G.O. Ms. No. 2436, G.A. (Accom.), dated 28-12-1965.]
