Section 21 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
21. Return of documents.
(1)The parties shall not be entitled for the return of the documents filed by them before the Tribunal within six months from the date of the order of the Tribunal.(2)The party may apply after six months from the date of the receipt of order with an undertaking to the effect that the documents shall be produced whenever the Tribunal calls for the same and in such a case, the documents may be returned to the parties.
