Section 6(2) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
(2)The Mandal Revenue Officer or the other Officer to whom the application has been referred under sub-rule (1) shall make or cause to be made an inspection or verification or both, as soon as may be practicable and shall submit a full and complete report within two weeks from the date of receipt of order with reference to Revenue Records and facts on ground as to the following,-(i)the correctness of the statements made in the application [x x x] [The expression 'with regard to columns 1 to 15 and 19 in Form-I' omitted by G.O. Ms. No. 1350, Revenue (A&R) Department, dated 10.11.2010.];(ii)the facts relating to ownerships, actual possession and use of the land concerned ; and(iii)such other particulars and information as would be useful to the Court to arrive at a correct decision on the claims made in the application.[Provided that the said report is not required to be submitted in respect of the application filed by the Mandal Revenue Officer.] [Proviso Added by G.O.Ms. No. 1076, Revenue (A&R), dated. 29.11.1991.]
