Section 21 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
21. Return of Records -
(1)Application for return of records filed in the Special Court may be made only after the final disposal of the case by the Special Court.(2)Original documents filed in the Special Court or exhibited may be returned in pending matters to the persons who produce the said documents :Provided that the applicant shall substitute certified copies of the documents sought to be taken back and undertake to produce the said originals when directed by the Special Court.
