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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh Scheduled Castes, Scheduled Tribes and Backward Classes - Issue of Community, Nativity and Date of Birth Certificates Rules, 1997

6. Burden of Proof.

- It is the responsibility of the applicant to produce necessary evidence/documents while applying in Form I/II to the Competent Authority and also as called for by the Competent Authority/ Scrutiny and Review Committee at the State level/District Collector/Scrutiny Committees at the District level/Government, from time to time, while enquiring into the claims for the issue of Community, Nativity and Date of Birth Certificate.