Section 31(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)Save as provided in sub-rule (3) of this rule, every Vakalatnama shall be executed or its execution attested before a judicial functionary, a Gazetted Officer, a member of the State Legislature or a member of Parliament or a member of the Gram Panchayat, Sarpanch, Upa-Sarpanch constituted under the Andhra Pradesh Gram Panchayats Act, 1964, or a member of the Panchayat Samithi or Zilla Parishad, a Municipal Councillor, Village Headman or a retired Gazetted Officer receiving pension from the Government or before a Commissioned Military Officer or [an Advocate either than the Advocate in whose favour the Vakalatnama is executed or appointment, made] [Inserted vide P.Dis. 464 of 1956 ] [or as defined in the Notaries Act, 1952 (Act LIII of 1952)] [Inserted vide P.Dis. 470 of 1949. ] before any Sub-Registrar of the Registration Department who shall subscribe his own signature with designation on the vakalatnama in authentication of its execution or attestation.
