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State of Andhra Pradesh - Section

Section 182 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

182. Commission to take account:

- If a Commissioner is appointed to take an account, he shall take the same in accordance with the directions and findings of the Court, as contained in the interim decree; and except as aforesaid, none of the matters in Rules 179 and 180 mentioned shall be referred to or dealt with by a Commissioner.