Section 14(ii) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
(ii)To require any application, Memorandum of appeal, interlocutory application or other proceedings presented to the Special Court or to the Registrar to be amended in accordance with the procedure or practice of the Special Court or to be represented after such other requisition as the Registrar is empowered to make, has been complied with :
