Section 246 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
246. Claim to attached property:
- An application by a claimant or objector, under Rule 58 [of Order XXI of the Code shall be made by a verified execution application entitled in execution petition under which the property in question has been attached and shall set forth the particulars of the claim in the manner prescribed for the plaint in a suit as Form No. 66] [P. Dis. No. 12 of 1948.].
