Section 34(2) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(2)When the amount of arrears due to deceased pensioner does not exceed [Rs. 1000 (Rupees one thousand)] [Substituted by G.O.Ms.No. 544, dated 31-12-1973; A.P.G. Extraordinary R.S. Part I, dated 7-2-1974, page 5.] payment may be made to the heirs of the deceased after following the procedure laid down under instruction 33 after such enquiry as he considers sufficient regarding the claimant's right and title. In the case, the Secretary need not insist on the production of letters of administration or similar legal authority. The records of enquiry by the Secretary should contain the signed statement of at least two trust worthy or disinterested persons.
