Section 5 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
5. Resumption:.
(1)The land holder requiring the land leased out to a cultivating tenant for his personal cultivation under sub-section (2) of Section 12 shall file in Form IV an application to the Special Officer in whose jurisdiction the land is situated.(2)The application referred to in sub-rule (1) shall be accompanied by a certified extract from the village records showing the location and extent of the entire holding held by the land-holder and the cultivating tenant.(3)The Special Officer shall, on receipt of an application under sub-rule (1), conduct an enquiry to determine whether the land holder can resume the land for his personal cultivation.(4)The Special Officer shall cause a copy of the application of the land holder referred to in sub-rule (1) to be served on the cultivating tenant and shall call upon him to show cause within fifteen days from the date of such service or within such further period as the Special Officer may allow why the application should not be complied with.(5)After the expiry of the period mentioned in sub-rule (4), the Special Officer shall under intimation to the land holder and the cultivating tenant to fix the time, date and place for conducting enquiries into the application for resumption.(6)On the date so appointed or on any other date or dates to which the enquiry may be adjourned by him, the Special Officer shall, after hearing the parties and the witnesses and after examining the documents, if any, and after taking such further evidence as he may consider necessary, pass such orders as he deems fit.
