Section 7 in Andhra Pradesh Conferment of Pattadari Rights on Shikmidars Rules, 1964
7.
The Deputy Collector, may suo motu take action under clause (ii) of Section 67 A of the Act, for declaring a Shikmidar to whom no Shikmidari certificate was granted as pattadar, and fix the date on which and the time at which, the enquiry will be held and shall issue notice in Form IV to the pattadar and to all other persons who appear to him to be interested in the land, requiring them to put in objections, if any, in writing against such declaration.
