Section 57(7) in Andhra Pradesh Co-Operative Societies Rules, 1964
(7)After an application is entered in the register of applications for loan maintained for the purpose, the Secretary of the [Primary Agricultural Credit Societies/Central Co-operative Central Bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV),dated 4-5-1987. ], [or the Mandal Parishad Development Officer shall forward it to the co-operative Sub-Registrar] [Substituted for the words 'Block Development Officer' by G.O.Ms.No. 37, Agriculture & Coop. (Coop. IV), dated 28-1-2002. ] or any other person specified from time to time by Registrar for the purpose of sub-section (1) of Section 98 of the Act (hereinafter in these rules referred to as the public enquiry officer). The Public Enquiry Officer shall give atleast eight clear days notice in Form `E' calling upon all persons interested to make their objections to the loan, if any before the date specified therein. The notice shall be affixed at the Chavadi of the village or villages where the applicant resides and in the limits of which the land proposed to be improved or offered as security for the loan, is situated. A copy of the notice shall be exhibited in the office of the [Primary Agricultural Credit Societies/Co-operative Central bank] [Substituted by G.O.Ms.No. 229 (Co-Operative IV), dated 4-5-1987. ] concerned and it shall also be published by beat of drum in such village or villages.If any person interested fails to appear before the Public Enquiry Officer as required by the aforesaid notice, the question at issue shall be decided in his absence and such person will have no claim whatsoever against the property for which the loan applied for will be sanctioned till such time as the loan together with interest thereon or any other dues arising out of the loan are paid in fully by loanee.
