Section 181 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
181. Errors in a settled account:
- In the case of a settled account, if errors or irregularities are proved, the Court may either rectify particular items, or give liberty to any party to file a statement of objection and surcharge; if fraud, or a mistake affecting the whole account is proved, the Court may direct an account to be taken from the date of the settlement of accounts, if any, preceding the fraud or mistake.
