Section 8(2) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
(2)Every such appeal shall bear a Court fee label of Rs. 3/- and shall, in addition bear also a Court fee label or labels of the value calculated in accordance with the scale prescribed in the Schedule towards the process fee for service of notice on the respondent or respondents and shall be accompanied by an authenticated copy of the order of the Special Officer appealed against.
