Section 15(3) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(3)The Appellate Tribunal shall, before hearing the appeal, give notice to the parties concerned fixing the date on which and time and place at which such appeal shall be heard. The notice shall be in Form XV and in the case of notice to respondents such notice shall be accompanied by a copy of the appeal petition. Where in any case, other than in an appeal filed by the Government, the Government are not made the respondent, the Appellate Tribunal shall, include the Government as a respondent and issue the notice to the officer authorised by the Government in this behalf and the Principal Government Pleader of the district, accompanied by a copy of the appeal, petition.
