Section 22 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
22. Certified Copies -
(1)When a person is entitled to obtain a copy to the proceedings or document filed in or in the custody of Special Court, he may present an application for it to the Registrar.(2)The application shall set out the description to the document of which the copy is required.(3)The application not conforming to the requirements of the Regulations shall not be entertained until defect or defects are rectified. Nothing in the Regulations shall entitle a person to a copy of the Minutes or Notes of the Chairman or Members and Correspondence not strictly judicial and confidential.(4)A list showing the applications in which the records have been received and the number of stamp papers required, shall be affixed to the notice board of the Registrar every day. Such list shall remain on the notice board for 3 days and if the last day is a holiday, till the next working day:(5)After the required stamped papers are deposited a copy shall be made ready. A list of copies ready for delivery shall be exhibited on the notice board for 3 clear working days. A certified copy and any unused stamp papers shall be delivered to the applicant. Every copy furnished by the Special Court shall be certified by the Section Officer, to be a true copy and the seal of the Special Court shall be affixed.(6)Every copy shall bear an endorsement showing dates of the following,-(a)Application made on ;(b)Stamp papers called for ;(c)Stamp paper deposited ;(d)Copy ready ;(e)Copy delivered.(7)One stamp paper shall he furnished for every 200 words or fraction thereof.
