Section 24A(3) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(3)On the dates specified or on such later date as may, from time to time, be fixed by the Commission, it shall hold a summary enquiry by taking such oral or documentary evidence, relating thereto as may be produced by all or any of the parties and such other evidence as it may consider necessary and expedient and pass such orders as it may deem fit in the matter.
