Section 9(1) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(1)On receipt of an appeal under Rule 8 the District Judge shall fix the date on which and the time and the place at which, the appeal shall be heard and shall issue notice thereof to the appellant or the appellants and to the respondent or the respondents mentioned in the appeal:Provided that no such notice need be issued to the appellant if particulars of the place, date and time fixed for the hearing of the appeal are intimated to the appellant or to his agent at the time of presentation of the appeal.
