Section 6(2) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989
(2)During the enquiry referred to in sub-rule (1) the Recording Authority shall:(a)receive further statements of claims in writing that may be submitted to him;(b)hear any oral representation made in respect of any claim and make a summary record of such representation; and(c)examine the relevant registers, records and accounts already maintained in respect of the lands in the village for the purpose of collection of land revenue or otherwise.
