Section 5(7) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977
(7)On the date fixed for the hearing of the appeal under sub rule (1) or on such further date or dates to which the hearing may be adjourned, the Appellate Tribunal shall give a reasonable opportunity to the parties to state their case and adduce such evidence both oral and documentary as may be necessary in support of their claim and also to advance their arguments and shall there upon pass such orders as it deems fit.
