Section 145 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
145. Statement of Registration District in Decree or an Order in a claim petition as to immovable property:
- Every decree or an order in a claim petition with respect to immovable property shall state, as part of the description thereof, the registration District, Taluk Municipal Corporation or Municipality in which the same is situate, and there shall be annexed to the decree, a statement of the particulars mentioned in Form No. 8, certified by the Officer of the Court, and a copy thereof shall be furnished to every party applying for a copy of the decree.
