Section 23(3) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(3)In case it appears to the Collector on examination that any such record, order or proceeding should be amended modified, annulled, reversed or remitted for reconsideration, the Collector may pass orders accordingly, after giving sufficient opportunity to the party or parties likely to be adversely affected to make written or oral representation before issue of orders.
