Section 49(3) in Andhra Pradesh Chit Funds Rules, 2008
(3)Where the opponent appears and the disputant does not appear when the dispute is called out for hearing, the Registrar or his nominee may make an order that the dispute be dismissed, unless the opponent admits the claims or a part thereof, in which case the Registrar or hi nominee, as the case may be, may make an order against the opponent upon such admission, and where, only part of the claim is admitted. may dismiss the dispute in so far as it relates to the remainder.
