Section 16 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
16. Inspection of Documents -
A party or his advocate to the proceedings shall be at liberty to inspect the documents on a request made in writing in that behalf to the Registrar. If such request is refused he shall be entitled to apply to the Bench concerned for directions in that regard. No stranger can inspect the records of a case without the orders of the Special Court.
