Section 164 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
164. Extension of time to file statement of account:
- If any party has not filed his statement of account or of objection and surcharge within the period limited, the Court may from time to time extend such period or direct any other party to file statement of account, or proceed to decide the suit forthwith on the evidence before it. Evidence shall not be admitted with respect to an objection or surcharge not included in statement of objection or surcharge.
