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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(6) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(6)On the date so appointed or on any other date or dates to which the enquiry may be adjourned by him, the Special Officer shall, after hearing the parties and the witnesses and after examining the documents, if any, and after taking such further evidence as he may consider necessary, pass such orders as he deems fit.