Section 6(4) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
(4)A copy of the report referred to in sub-rule (2) may be furnished to the applicant, to the respondents and other persons, if any having interest in the land on payment of copying charges.[7. Notice of taking cognizance of a case. - (1) The Special Court shall after taking taking cognizance of the case under the Act give notice in Form II-A by publishing it in the Andhra Pradesh Gazette.
