Section 24 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
24. Deposit of T.A. :.
- The party at whose instance the summons is to be issued, shall deposit in advance with the Special Officer or the District Judge, as the case may be, an amount equal to the travelling and subsistence allowances, payable under Rule 23 and no summons shall be issued until the amount has been so deposited.
