Section 4(4) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(4)On the date fixed for the enquiry under sub-rule (1) or on such further date or dates to which the inquiry may be adjourned, the Special Officer shall give a reasonable opportunity to the parties to state their case and to adduce such evidence, both oral and documentary, as may be necessary in support thereof, and shall thereupon pass such orders as he deems fit.
