Section 6 in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
6. Enquiry and determination of ceiling area:
(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.(2)On the date fixed for the enquiry under sub-rule (1) or on such other date or dates to which the enquiry may be adjourned, the Tribunal shall hear the declarant or the holder, the person interested, the objectors, if any, who may be present and the authorised officer, and may also give them an opportunity to adduce such evidence, both oral and documentary, as may be necessary. After examining the evidence to adduced and such other person or persons or documents as the Tribunal may consider necessary for arriving at a just decision, the Tribunal shall, as soon as may be, pass an order under Section 9 determining whether the person holds or is deemed to hold on the notified date or specified date, as the case may be, an extent of land in excess of the ceiling area, and if so, the extent of land so held in excess as on that date.
