Section 16(2) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
(2)The Memorandum of appeal presented shall be accompanied by as many authenticated copies on plain paper, of the Memo, of appeal, and order of the Tribunal as there are respondents to be served and four such copies in addition for Court record, besides the certified copy of the order as required to be filed under Order XLI, Rule I of the Code of Civil Procedure, 1908 (Central Act V of 1908).
