Section 6(1) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(1)The Tribunal shall fix the date on which and the time and place at which an enquiry in respect of the declaration, or information published and in respect of the objections, if any, received thereto, will be held and intimate the same by a notice in Form V, to the declarant or the holder of the land in respect of which the information has been received, to the other persons interested, to the objectors, if any and to the officer authorised by Government in this behalf.
