Section 5 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
5. Enquiry:.
- On receipt of the statement referred to in Rule 4, the Tahsildar shall issue notices in Form II to all the parties concerned specifying the time, date and place at which he proposes to enquire into the application. On the date so appointed or any other date to which the enquiry may be adjourned by him, the Tahsildar, shall after hearing the parties and their witnesses if any present and examining the documents if any, filed by other party and after taking such further evidence as he may consider necessary pass such orders as he deems proper, declaring which among the parties or none of them, is a protected tenant in respect of the land specified in the application referred to in Rule 3. The declaration by the Tahsildar shall be in Form III.
