Section 1 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
1. (a) Short Title.
- These rules may be called the "High Court of Andhra Pradesh Family Courts (Court) Rules, 2005".(b)Commencement: - These rules shall come into force with effect from the date of publication of these rules in A.P. Gazette.(c)Application: - These rules shall apply to the Family Courts established in the State of Andhra Pradesh under Section 3 of the Family Courts Act, 1984.
