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State of Andhra Pradesh - Section

Section 151 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

151. Appellate decree reversing lower Court decree where money or property is recovered:

- The decree of an Appellate Court reversing the decree of a lower Court under which money or property has been recovered shall direct the payment of the amount, or delivery of possession of the property recovered, as in Form Nos. 29 and 30.