Section 18(2) in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
(2)The application shall state whether the applicant has any and what interest in the subject matter of the document, and purpose for which a copy is required and if the same is required for the purpose of an intended or pending proceeding, the nature of the said proceeding and the relevancy of the document to the case of the applicant.
