Section 26 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
26. Signature of the party on the pleadings:
(1)The parties shall sign at the foot of the pleading and any one of them shall also sign at the end of each of the other pages:Provided that if impressed stamp papers are tacked on to a plaint for purposes of Court-fee, such papers may be signed either by the party or the Advocate concerned.(2)Verification of pleadings shall be made next below the paragraph claiming relief and also at the foot of the schedule, if any, appended thereto.
