Section 3 in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977
3. Filing of statement and applications.
(1)Every statement referred to in sub section (1) of section 5 shall be in Form I and shall be furnished on or before the 15th of May, 1997 in duplicate either in person or by agent or may be sent by registered post, acknowledgment due to the Tribunal.(2)The Tribunal shall on receipt of such statement, return one copy there of to the creditor with an endorsement acknowledging its receipt.(3)An application under sub section (2) of section 5 or sub section (i) of section 6 shall be filed stately in respect of each creditor and shall be in duplication.
