Section 5(4) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(4)The Special Officer shall cause a copy of the application of the land holder referred to in sub-rule (1) to be served on the cultivating tenant and shall call upon him to show cause within fifteen days from the date of such service or within such further period as the Special Officer may allow why the application should not be complied with.
