Section 31(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)When a vakalatnama is executed by any person who appears to the officer before whom it is executed, or the execution is attested to be illiterate, blind, or unacquainted with the language, in which the vakalatnama is written the officer shall certify that the vakalatnama was read, translated or explained in his presence to the executant, that he seemed to understand it and that he made his signature or mark, in the presence of the officer.
