Section 5 in Andhra Pradesh Forest Settlement Rules, 1969
5.
Claims on behalf of a family may be presented by any member of the family; on behalf of a tribe or community by any member of the tribe or community; on behalf of Joint claimants or Pattedars by any one of the joint claimants or Pattedars; and on behalf of village, by the Tahsildar of the taluk or any officer duly authorised by him, or the headman or Sarpanch of the village Otherwise all claimants must 2 appear in person or through a legal practitioner before the Forest Settlement Officer.
