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State of Andhra Pradesh - Section

Section 216 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

216. Oral application for relief:

- At the hearing or any adjourned hearing of an execution petition, the judgment-creditor may apply orally for any relief prayed for by the petition; and any other party may, upon giving three days notice in writing to the opposite party, make any application with respect thereto.