Section 4 in Andhra Pradesh (Telangana Area) Tenancy And Agricultural Lands Rules, 1951
4. A copy to be communicated to and a statement to be filed by the counter-petitioner:.
- On receipt of an application under Rule 3, the Tahsildar shall send a copy of the application to each of the persons named in the application as respondents 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 him for sufficient reasons to be recorded in writing, a statement showing the grounds, if any, against grant of the prayer in the application.
