Section 16(4) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
(4)Where on the day fixed or any other day to which the hearing may be adjourned, the appellant does not appear when the appeal is called on for hearing, the Court may make an order that the appeal be dismissed.Explanation:- Nothing in this sub-rule shall be construed as empowering the Court to dismiss the appeal on merits.
