Section 23(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(2)In case, a suo motu revision is initiated, the grounds on which the revision is [initiated] [Corrected by Memo No. 120010/D.O.(A&R)/88-2, Revenue (A&R) 8-8-1989. ] shall be communicated to the person or persons likely to be adversely affected.
