Section 4(5) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(5)In making an inquiry under the Act, the Special Officer shall have power:(a)to summon witnesses and call for the production of documents;(b)to examine parties and witnesses on oath and affirmation and reduce into writing the statements made by the persons so examined;(c)to enter upon and inspect any land and do any other act which in his opinion may be necessary for carrying out the provisions of the Act and these Rules;
