Section 8 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
8.
During the course of the enquiry referred to in Rule 6 above the Recording Authority may, if he considers it expedient:(a)summon the attendance of any person for the purpose of examining him;(b)require any person to produce any document believed to be in his possession; and(c)enter upon, inspect and measure or cause to be measured any land.
