Section 18(1) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(1)Any person affected by any order passed by the Controller or the appellate authority shall be entitled to be furnished with a copy thereof and any other connected documents duly certified by the Controller or the appellate authority, as the case may be, on application, provided that a certified copy of the document applied for shall be furnished on ordinary white paper supplied by the applicant.
