Section 160 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
160. Direction as to taking accounts:
- If, in any suit or matter, it is necessary to take an account, the interim decree shall specify the nature of the account and the date from which it is to be taken, and if the account is to be taken by the Court, shall direct by whom a statement of account is to be filed, and limit the periods within which statements of account, objection and surcharge shall respectively be filed in Court, as in Form No. 40. The suit or matter shall then be adjourned to a fixed day.
