Section 13 in Andhra Pradesh Forest Settlement Rules, 1969
13.
The Forest Settlement Officer shall, at all times afford the forest officer attending the inquiry all reasonable information regarding the posting of claims for hearing as far as is convenient to meet the wishes of the forest officer in adjourning inquiries to give time for him to consult the Collector or the Conservator of Forests. The Forest Settlement Officer shall inform the date of hearing to parties concerned also and may for sufficient reasons, grant adjournments.
