Section 15 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
15. Leave to sue:
(1)If under Section 20(b) of the Code, leave to institute a suit is required, the plaint shall contain a prayer that leave may be granted, and shall be accompanied by an affidavit stating the residences and occupations of the several defendants and the reasons for instituting the suit in the court.(2)If leave to sue is granted, the summons to the defendant shall contain the notice set out in Form No. 9.(3)The Court may, in its discretion, issue notice of the application to the defendants before passing an order thereon.
