Section 6 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
6. Verification of Application.
(1)Every application filed under sub-section (1) of Section 8 of the Act or every case taken cognizance of suo motu by the Special Court or an application filed under sub-section (1) of Section 7-A of the Act, before the Special Tribunal, may be referred for local inspection or verification or both by the Mandal Revenue Officer having jurisdiction over the area or by any other Officer of the Government authorised by the Court in this behalf.(2)The Mandal Revenue Officer or the other Officer to whom the application has been referred under sub-rule (1) shall make or cause to be made an inspection or verification or both, as soon as may be practicable and shall submit a full and complete report within two weeks from the date of receipt of order with reference to Revenue Records and facts on ground as to the following,-(i)the correctness of the statements made in the application [x x x] [The expression 'with regard to columns 1 to 15 and 19 in Form-I' omitted by G.O. Ms. No. 1350, Revenue (A&R) Department, dated 10.11.2010.];(ii)the facts relating to ownerships, actual possession and use of the land concerned ; and(iii)such other particulars and information as would be useful to the Court to arrive at a correct decision on the claims made in the application.[Provided that the said report is not required to be submitted in respect of the application filed by the Mandal Revenue Officer.] [Proviso Added by G.O.Ms. No. 1076, Revenue (A&R), dated. 29.11.1991.](3)The Mandal Revenue Officer or the other Officer to whom the application has been referred under sub-rule (1) shall also furnish copies of the extracts of the Government records to show the survey number and sub-division number and proof of possession, ownership and use of the land and the payment of dues to the Government.(4)A copy of the report referred to in sub-rule (2) may be furnished to the applicant, to the respondents and other persons, if any having interest in the land on payment of copying charges.[7. Notice of taking cognizance of a case. - (1) The Special Court shall after taking taking cognizance of the case under the Act give notice in Form II-A by publishing it in the Andhra Pradesh Gazette.(2)The Special Tribunal shall after taking cognizance of the case under the Act give notice in Form II-B by publishing it in the Andhra Pradesh Gazette.] [Substituted by G.O. Ms. No. 803, Revenue, dated. 30.11.1988.]
