15. A copy to be communicated to and a statement to be filed by the other party:.
- On receipt of an application filed under Rule 4, the Tahsildar shall send a copy of such application to each of the persons against whom an order is sought 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 as to why such an order should not be passed.
