Section 177 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
177. Impeachment of settled account:
- If any party desires to impeach a settled account on the ground of error, he shall, in his plaint or written statement, set out the specific errors or irregularities alleged by him, if on the ground of fraud, or of a mistake affecting the whole account, he shall in his plaint or written statement set out full particulars of the fraud or mistake alleged by him.
