Section 5(2) in Andhra Pradesh (Andhra Area) Agriculturists Relief Rules
(2)An application under section 26 or 27 of the Act or sub rule (1) shall be in writing, shall specify the name and address of the person in respect of whom, and the purpose for which information is required, and shall be signed and verified in the same manner as a pleading under the Code of Civil Procedure, 1908 A single application may be made to cover all the taxes referred in section 27 of the Act or in sub rule (1) in respect of all the four half years mentioned in provisos (B) and (C) to section 3 (ii) of the Act.
