Section 8 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
8. Scrutiny -
On receipt of application or appeal and before initiating any action on it, the Registrar shall have it scrutinized by the office on the following points -(i)Whether the application falls within the jurisdiction of the Special Court.(ii)Whether it is within the period of limitation in the case of appeal.(iii)Whether it is in the prescribed form.(iv)Whether it is supported by material papers duly authenticated.(v)Whether the necessary parties have been impleaded.(vi)Whether the proper Court fee is paid.(vii)Whether vakalat is properly stamped and executed(viii)Any other relevant point as to the admissibility of the application.If on scrutiny, the application or appeal is found to be defective or deficient in any respect of the required particulars, the applicant/appellant shall be called upon to rectify the same within 10 days.If the applicant/appellant does not so rectify within the time allowed the matter will be posted for order before the Bench.If the application/appeal is in order it will be posted before the Bench.
