Section 19 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
19. Adjudication:.
- In any proceeding before the Special Officer or the District Judge, the Special Officer or the District Judge, as the case may be, may:(i)appoint a receiver for the management of the land in respect of which the application or appeal, as the case may be, has been filed;(ii)issue suitable injunction; and(iii)issue order of attachment.
