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[Cites 0, Cited by 0] [Section 16th] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16th(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950

(2)Unstamped additional copies for each of the persons against whom the application is filed shall be presented.(To be filled in by the Tahsildar).
(Name).....is hereby called upon to file on or before......(date) a statement showing the grounds, if any, as to why the order as prayed for should not be made together with list of witnesses whom he will produce for examination on his behalf and the documents (if any) on which he relies.
DateTahsildar.Form - X(See Rule 15)NoticeNotice is hereby given that the application under Section 32 of the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act of 1950 filed by.........son of......for an order against......son of......that he is/is not entitled to the possession of.
Village Survey No. Pote Hissa No. Name of the field Area Assessment In the case of a dwelling house the approximateextent and boundaries
will taken up for consideration at.....a.m./p.m. on.....(day of the week).....(date) at.......place.Name.....is hereby called upon to be present at the hearing and produce all oral and documentary evidence bearing on the dispute. He should take notice that if he fails to appear at the hearing or produce his evidence, the matter will be decided ex-parte.Date:Tahsildar