Section 33(1) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments (Enquiries and Appeals) Rules, 1987
(1)An application, a memorandum of appeal or an application for revision or review made to the appropriate authority shall be headed with a cause-title as set out in the Form appended to the rules. The names of the parties shall be setely numbered and described as applicants, appellants and respondents, as the case may be.
