Section 17(1) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(1)During the enquiry referred to in Rule 16 above, the said Officer shall take into account any written representation received or any oral representation made by any person referred to in Rule 16, or any other persons having interest in the matter and may:(a)summon the attendance of any person for the purpose of examining him;(b)require any person to produce any document; or(c)enter upon, inspect and measure or cause to be measured any land.
