Section 8 in Andhra Pradesh (Andhra Area) Agriculturists Relief Rules
8.
(1)A memorandum granted to a creditor under section 26 of the Act shall be in Form A appended to these rules with such variations as circumstances may require.(2)A certificate granted to a creditor under section 27 of the Act shall be in Form B, appended to these rules with such variations as circumstances may require
