Section 16 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
16. Nature of proceedings before the Tribunal:
(1)All proceedings before the Revenue Divisional Officer, the District Collector, Tribunal or the Appellate Tribunal shall be summary and shall be governed, as far as may be, by the provisions of the Code of Civil Procedure, 1908.(2)Subject to the other provisions of these Rules, the Revenue Divisional Officer, the District Collector, the Tribunal and the Appellate Tribunal may regulate the proceedings before him or it in such manner as he or it may deem fit.(3)The hearing and enquiries by the Revenue Divisional Officer, the District Collector, the Tribunal and the Appellate Tribunal shall be in public.(4)All decisions of the Revenue Divisional Officer the District Collector, Tribunal and the Appellate Tribunal shall be in writing and shall set forth the reasons for the same.(5)The Revenue Divisional Officer, the District Collector, Tribunal and the Appellate Tribunal shall have the power:-(a)to make orders incidental or ancillary to the decisions of such officer or authority;(b)to correct any clerical or arithmetical mistakes in judgments or errors arising therein from any accidental slip or omission, either of its own motion or on the application of the parties.(Substituted by G.O.Ms.No.403 dated 6-4-1976).(6)A party shall be entitled to be represented by his agent or legal practitioner in any proceedings before the Revenue Divisional Officer, the District Collector, Tribunal or Appellate Tribunal:Provided that the Revenue Divisional Officer, the District Collector, Tribunal or the Appellate Tribunal as the case may be, may at any stage of the proceedings, require the party to appear in person.(7)Any person, other than a party who satisfies the Revenue Divisional Officer, the District Collector, Tribunal or the Appellate Tribunal that he has substantial interest in the matter, may at any time during the pendency of the proceedings, be permitted to appear and be heard and to adduce evidence and cross-examine witnesses.(8)Every notice or summons under the Act or these Rules shall be issued under the signature of the Revenue Divisional Officer, the District Collector, the Chairman of the Tribunal or Appellate Tribunal, as the case may be, or under his facsimile signature, or under the signature or facsimile signature of an officer authorised in this behalf by the Revenue Divisional Officer, the District Collector, the Chairman of the Tribunal or Appellate Tribunal, as the case may be.(9)Every notice or summons issued or order passed by the Tahsildar, Revenue Divisional Officer, District Collector, Tribunal or Appellate Tribunal, as the case may be, shall be served or communicated to the persons concerned either by personal delivery to him or where the above course is not feasible, by sending it by post under the certificate of posting to his address at the last known place of residence:Provided that where a notice, summons or order is sent under the certificate of posting, it shall be deemed to have been served on such person on the date on which it would, in the usual course of post, be received by the addressee.(10)In making any enquiry under the Act, the Revenue Divisional Officer, the District Collector, the Tribunal, or Appellate Tribunal, shall have the power-(a)to summon witnesses and call for the production of any documents, including any public record;(B)to examine the parties and witnesses on oath and affirmation and reduce into writing the statement made by the persons so examined to receive on affidavits and to issue commissions for examination of witnesses;(c)to enter upon and inspect any land, but not a dwelling house, and do any other act which in his or its opinion may be necessary for carrying out the provisions of the Act or these Rules.(11)Every miscellaneous application filed before the Revenue Divisional Officer, the District Collector, Tribunal or Appellate Tribunal shall bear a Court-fee stamp of one rupee.
