Section 295(4) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(4)The caveat shall also be accompanied by a notice in duplicate duly filled in by the party or his counsel [* * *] [The words "together with the required process fee for service of notice on the caveator as soon as an application is Ned" omitted by ROC No. 1757/S0/89 Dated 17-11-1989 (vide R.S. to Pt. II (Ext.) A.P. Gaz. Dated 25-10-1990).]
