Section 16(10) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(10)In making any enquiry under the Act, the Revenue Divisional Officer, the District Collector, the Tribunal, or Appellate Tribunal, shall have the power-(a)to summon witnesses and call for the production of any documents, including any public record;(B)to examine the parties and witnesses on oath and affirmation and reduce into writing the statement made by the persons so examined to receive on affidavits and to issue commissions for examination of witnesses;(c)to enter upon and inspect any land, but not a dwelling house, and do any other act which in his or its opinion may be necessary for carrying out the provisions of the Act or these Rules.
