Section 23 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
23. Settlement before Counsellors.
- When the parties arrived at a settlement before the Counsellor relating to the dispute or any part thereof, such settlement shall be reduced in writing read over and explained to the parties and obtain thumb mark or signatures as the case may be, and countersigned by the Counsellor and shall be filed before the Court promptly.
