Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 295] [Entire Act] State of Andhra Pradesh - Subsection Section 295(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980 (3)The affidavit shall state the right and the interest of the Caveator and the grounds of the objections to the application.
