Section 6(3) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(3)The Special Officer shall on receipt of the statement presented under sub-rule (2), or if no statement is presented within the period allowed he shall after the expiry of such period, issue notices to both the parties intimating the time, date and place at which he proposes to enquire into such an application. On the date so appointed or on any other date to which the enquiry may be adjourned by him, the Special Officer shall after hearing the parties and their witnesses, if any, present and after examining the documents, if any, filed by either party and after taking such further evidence as he may consider necessary pass such orders as he deems fit.
