Section 3 in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980
3. Application for adjudication of disputes:.
- Every application for adjudication of disputes under the provisions of the Act shall bear a court fee label of Rs. 2/- and shall be in Form-I and shall in addition bear the appropriate court fee label or labels towards process fee as specified in the Schedule.(2)Every such application shall be accompanied by sufficient spare copy/copies for service on the respondent(s).
