Section 6(1) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(1)The Recording Authority shall arrange for the receipt of the statement of claims submitted in response to the notice referred to in Rule 5 and shall also arrange for acknowledging the statement of claim on the duplicate, triplicate copy of claims statement and shall, on the date specified in the notice in this behalf, proceed to and hold an inquiry in the village. A Register shall be maintained in Form No. II-A for the claims received in response to the notice in the Form No. II.
