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State of Andhra Pradesh - Section

Section 217 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

217. Application in pending petition:

- If it is necessary to make an application in connection with a pending execution petition otherwise than at the hearing or any adjourned hearing thereof, the application shall be headed with the cause-title of the suit, and the serial number of the execution petition, and shall also be separately numbered in each execution petition.