Section 14 in Andhra Pradesh Forest Settlement Rules, 1969
14.
The views of the Collector in cases regarding land the claims to which are being investigated under Section 10, or of the Conservator of Forests in any other question which may arise, shall be placed before the Forest Settlement Officer by a written note. Such written note shall be read aloud and shall form part of the record and shall be explained to the claimants in their vernacular language if they do not understand English.
