Section 194 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
194. When stamp papers not available:
- It shall be open to the parties after obtaining the previous order of the Judge in this behalf, to furnish white foolscape size paper of durable quality with the requisite court fee stamps affixed on each sheet in lieu of stamp papers, and the papers so stamped shall for all purposes, be deemed to be stamp papers.
