Section 33(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(2)In every case, before the Rent Court and the Rent Tribunal, the evidence of a witness shall be given by affidavit. However, the Rent Court and the Rent Tribunal, where it appears to it that it is necessary in the interest of justice to call a witness for examination or cross-examination, such witness can be produced and may order attendance for examination or cross-examination of such a witness.Provided that the Rent Court or the Rent Tribunal may appoint and Advocate Commissioner to examine and cross-examine any witness before it.
