Section 191 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
191. [Defective applications] [Dis. No. 253 of 1948. ]:
- When an application is returned for amendment a time limit of 7 days shall be fixed for its representation. A defective application, which is not taken return of by the applicant and not represented within the period specified above shall be struck off.
