Section 4(1) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977
(1)On receipt of the statement referred to in sub section (1) of section 5 or the application under sub section (2) of section 5 or sub section (1) of section 6, the Tribunal shall fix, the date on which and the place and the time at which an inquiry in respect of the statement or the application will be held and shall issue notice thereof to the creditor and the debtor mentioned in the statement or the application, as the case may be.
