Section 7 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
7. Copy to be communicated to and a statement to be filed by the other party:.
- On receipt of an application filed under Rule 6, the Tahsildar shall send a copy thereof to each of the persons against whom a declaration under Section 37 is sought to be made and shall call upon every such person to file in writing on or before a date specified therein or within such further time as may be extended by the Tahsildar for sufficient reasons to be recorded in writing, a statement showing the grounds, if any, why such declaration should not be made.
