Section 231 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
231. Application for payment out in other cases:
- Except as provided by Rules 230 and 240, payment of money out of Court shall be made only upon the order of the Judge made at the hearing of a suit, appeals, or matter, or upon an interlocutory or execution application, supported by affidavit showing how the applicant is entitled to receive payment.
