Section 12 in Andhra Pradesh Revision of Market Value Guidelines Rules, 1998
12. Summons to the public, public officers and recording statements by the Committees :
- The Committee constituted under Rules 4 (2) and 13 may, if they think fit to do so :(a)record the statement of the person on whom, the notice has been served and may for the purpose of inquiry :(i)call for any information or record from any Public Officer or Officer or Authority under the State Government or any local authority.(ii)record statement from any member of the public office or Authority under the State Government, or any local authority.(b)call upon the parties to be present on the date specified in the notice and on such other day as may be fixed by it.
