Section 28 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
28. Amendment in pleadings:
- An application for amendment made under Order1, Rule 103, Order 6, Rule 17, or Order 22 of the Code, shall also contain a prayer for all consequential amendments. The Presiding Officer shall reject the application if it is not in accordance with the law or these rules:Provided that verbal corrections may at any time be made in pleadings with permission of the Court.
