Section 47 in Andhra Pradesh Chit Funds Rules, 2008
47. Disposal of a dispute or reference to a nominee:
(1)Where the Registrar is satisfied that there is a dispute, the Registrar may decide himself or refer it to his nominee, for disposal.(2)Neither the Registrar nor his nominee shall take up for consideration any dispute, unless the parties concerned comply with the condition of affixing the court fees specified in rule 57 of these rules for determining the dispute.
