Section 16(6) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(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.
