Section 20 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
20. Production of Records in the custody of Public Officer other than a Court -
(1)A summons for the production of records in the custody of a public officer other than a Court shall be addressed to the Head of the office concerned and in the case of a summons to a District Registrar or Sub-Registrar be Assurances, it shall be addressed to the Registrar or Sub-Registrar in whose office or sub-office as the case may be, the required records are kept :Provided that where the summons is for the production of village accounts, including field measurement books, such summons shall be addressed to the M.R.O.(2)Every application for such summons shall be made by an affidavit setting out,
