Section 234 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
234. Presentation of Order:
- The order shall be presented for payment within the account month in which it is issued, and, if not presented within the period shall be returned to the Court and may then, after being re-dated and initialled by the Judge, be re-issued to the payee :[Provided that the revalidation of a payment order may be made only once and that too within one month after the month of issue. When a payment order is presented for revalidation beyond one month after the month of issue, it shall be destroyed and a fresh payment order be issued in lieu thereof.] [Memo No. 17007/Accts. 58-3, dated 5-8-1981.]
