Section 20 in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
20.
(1)During the enquiry referred to in sub-section (3) of Sec. 5 of the Act, the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by G.O.Ms. No. 36, Revenue dated 15-1-1994 ] shall take into account the representations or objections written or oral made in this behalf by the persons referred to therein to whom the notice has been given or by any other person interested in the matter and may, if he considers necessary-(a)summon the attendance of any person for the purpose of examining him;(b)require the production of any document; or(c)enter upon, inspect and measure or cause to be measured any land.(2)In taking a decision on the intimation of acquisition of right, the [Mandal Revenue Officer] [Substituted for the words 'Recording Authority' by G.O.Ms No. 36, Revenue dated 15-1-1994. ] shall be guided by the principles/procedures laid down in Rule 9 above.
