Section 19(2) in Andhra Pradesh (Andhra Area) Tenancy Act, 1956
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for:(a)the procedure to be followed in making inquiries and hearing appeals under this Act;(b)the manner of service of any notice issued under this Act;(c)the execution or enforcement of orders or decisions passed under this Act;
