Section 221 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
221. Form of deed and of endorsement of negotiable instruments:
- In case of a deed, the concluding portion shall be in Form No. 55, and in the case of a negotiable instrument, the endorsement shall be in Form No. 56 and the Judge shall sign the name of the party directed to execute the document and his own name, as in the said forms, and shall affix the seal of his Court thereto.
