(5)[ Notwithstanding anything contained in this section or Section 19, the Collector may, suo motu at any time, hold an enquiry with a view to ascertain the genuineness of the surrender of the right made by the protected tenant under clause (a) of sub-section (1) of Section 19, for the purpose of affecting the transfer of ownership under this section, and pass such order in relation thereto as he may think fit:Provided that no order adversely affecting any person shall be passed under the sub-section unless such person has had an opportunity of making his representation thereto.] [Added by Andhra Pradesh Act No. 2 of 1979, w.e.f. 11.1.1979.]
