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State of Andhra Pradesh - Section

Section 207 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

207. When sent to District Court of another District:

- If the decree is sent to the District Court of another district for execution by a Court subordinate thereto, the District Court shall at once transmit it to the Subordinate Court, and no application to the District Court shall be necessary. No charges for transmitting the decree to such Subordinate Court shall be levied by the District Court.