Section 22(ii) in Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Rules, 1950.
(ii)If the plaintiff or applicant fails to comply with sub-rule (i) for any use which the Court, Tribunal or Officer, before whom the plaint or application, as the case may be, has been filed, deems sufficient, he shall produce such certified copy within such reasonable time as may be fixed by the Court, Tribunal or Officer, as the case may be, and if such certified copy is not so annexed or produced, the plaint or application shall be rejected. But such rejection shall not by itself, preclude the presentation of a fresh plaint in respect of the same cause of action, or a fresh application in respect of the same matter, with a certified copy annexed.
