Section 35 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
35.
All applications, memorandum of appeal and interlocutory applications shall be presented in person by the party or any or them or their Advocates or by registered post at or to the Office of the Secretary to the Government Incharge, of Endowments or the Commissioner, Regional Joint Commissioner, Deputy Commissioner or Assistant Commissioner, as the case may be.
