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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(i) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

(i)"Schedule" means a Schedule appended to this Act;
(ia)"Special Court" means a Special Court constituted under 7;
(ib)"Special Tribunal" means a Court of the District Judge having jurisdiction over the area concerned and includes Chief Judge, City Civil Court, Hyderabad.