Section 6(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(2)On the date fixed for the enquiry under sub-rule (1) or on such other date or dates to which the enquiry may be adjourned, the Tribunal shall hear the declarant or the holder, the person interested, the objectors, if any, who may be present and the authorised officer, and may also give them an opportunity to adduce such evidence, both oral and documentary, as may be necessary. After examining the evidence to adduced and such other person or persons or documents as the Tribunal may consider necessary for arriving at a just decision, the Tribunal shall, as soon as may be, pass an order under Section 9 determining whether the person holds or is deemed to hold on the notified date or specified date, as the case may be, an extent of land in excess of the ceiling area, and if so, the extent of land so held in excess as on that date.
