Section 36(2) in The Hyderabad Court of Wards Act, 1350 F
(2)Every document, in the possession of or under the control of the claimant and relevant to the claim, shall be produced before the [Collector] [Substituted by A.O., 1956.] with the statement of claim, within the prescribed period. But where the claim related to an amount secured by a decree or award, it shall be sufficient for the claimant to produce a certificate by the Court passing or executing the decree, specifying the amount recoverable or a certified copy of the award specifying the amount recoverable thereunder, and if the claim is pending in any Court or has been referred to arbitration, it shall be sufficient for the claimant to produce certified copy of the plaint, and if the stage for filing a plaint has not reached, a certified copy of the reference to arbitration.Explanation. - For the purposes of this sub-section, a document shall include entries in books of account.
