Section 16(7) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(7)Any person, other than a party who satisfies the Revenue Divisional Officer, the District Collector, Tribunal or the Appellate Tribunal that he has substantial interest in the matter, may at any time during the pendency of the proceedings, be permitted to appear and be heard and to adduce evidence and cross-examine witnesses.
