On the expiry of the period specified under rule 8, the Court shall conduct an enquiry into the applicant's claim, treating the opponent's, if any, and the Government as Respondents :Provided that the Court may reject an application forthwith if it contravenes the provisions of rule 3 or 7.[9A. (1) (a) For confirming a grant as a jagir, the Atiyat Court may not call for any evidence regarding possession, if the claimant proves that he was actually in possession of the grant on the date of the commencement of the Andhra Pradesh (Telangana Area)(Abolition of Jagirs) Regulation, 1358 F,(b)In cases of grants for which Sanad is necessary, the Atiyat Court may not call for any evidence in respect thereof:(i)where the Sanad having been produced has been duly verified, or;(ii)where such verification is not possible, there are no reasons to disbelieve its authenticity.(2)(a)For continuing or confirming grants other than those mentioned in sub-rule (1) above, the Atiyat Court may not call for any evidence regarding possession or, in the case of cash grants, enjoyment, in the following cases:(b)Where the claimant proves from the village or Tahsil records that he was holding the grant other than cash grant as a grantee, that he was in actual enjoyment of the grant for a period of two years immediately preceding 15-8-1949, or in the case of cash grants, two years immediately preceding the Abolition of Cash Grants Act, 1952;(c)Where the grant other than the cash grant was on 15-8-1949 under Government supervision or, the enjoyment thereof remained under suspension, the claimant proves from the village or Tahsil records that he was holding the said grant or, in the case of cash grants, was in actual enjoyment thereof for a period of two years prior to the date on which the grant was taken under Government supervision or in the case of cash grants from the date on which such enjoyment was suspended.]
