Section 8 in Andhra Pradesh Conferment of Pattadari Rights on Shikmidars Rules, 1964
8.
On the date fixed for the enquiry under Rules 6 and 7 or on such other date or dates to which the enquiry may be adjourned, the Deputy Collector shall give the parties a reasonable opportunity of being heard, and to adduce such evidence both oral and documentary, if they desired to do so, and shall also examine such other persons and documents, if any, and on being satisfied that the applicant or the person who is being considered to be declared as pattadar, fulfils the qualifications of a shikmidar as required under Section 67 of the Act he shall declare such Shikmidar as pattadar of the land and issue a certificate to that effect in Form II and give intimation thereof to the former pattadar.
