Section 16(1) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(1)On receipt of an application for the rectification under Rule 15, read with sub-section (3) of Section 3 of the Act, within a period of one year from the date of notification of the Record of Rights prepared for the first time or Record of Rights made up-to-date in the village under sub-section (2) of Section 3 of the Act, the Officer referred to in Rule 15 shall hold an enquiry after giving notice thereof to:(a)the person making the application;(b)any person referred to in the application as having right or interest or as not having such right or interest in the lands to which the entry relates;(c)any person whose name has been entered in the Record of Rights as having interest in the land; and(d)any other person known or believed to be having an interest in the land to which the entry relates.
