Section 20(1) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
(1)A summons for the production of records in the custody of a public officer other than a Court shall be addressed to the Head of the office concerned and in the case of a summons to a District Registrar or Sub-Registrar be Assurances, it shall be addressed to the Registrar or Sub-Registrar in whose office or sub-office as the case may be, the required records are kept :Provided that where the summons is for the production of village accounts, including field measurement books, such summons shall be addressed to the M.R.O.
