Section 302 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
302. Time to be allowed to the Advocate assigned for preparation:
(1)Where an advocate is assigned to represent an indigent person at State expenses or otherwise, the Court shall allow a period of atleast seven days to the advocate to prepare the brief and shall adjourn the hearing of the case for that purpose.(2)The Court shall allow, free of cost, inspection of the .record of the case by the advocate so assigned.
