Section 54 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
54. Contents of:
- Except where otherwise provided by these rules or by any law for the time being in force, an Interlocutory Application shall state the provision of law under which it is made and the order prayed for or relief sought in clear and precise terms. The applications shall be signed by the applicant or his Advocate, who shall enter the date on which such signature is made. Every application in contravention of this rule shall be returned for amendment or rejected.
