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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

25. References to the Special Tribunals:.

- The Collector may, for reasons to be recorded in writing either suo motu, or on the application of any person interested in the compensation, refer any case relating to the apportionment of compensation to the decision of the Special Tribunal.