Section 34(1) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(1)A Person who claims payment of arrears of pension, as heir of a deceased pensioner shall be required to produce the pensioners half of the pension payment order, if no pension payment order has been issued, the copy of the order in which sanction to the pension was communicated to the pensioner or his heir. He shall also be required to produce a death certificate regarding the death of the pensioner, and sufficient evidence to establish his relationship to the deceased.
