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State of Andhra Pradesh - Section

Section 34 in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987

34.

All applications or memoranda of appeal shall state in distinct graphs, the relief sought for and the grounds on which they are sought for and shall be verified at the foot in the manner provided for verification of a plaint in the Code of Civil Procedure, 1908.