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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(4) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(4)The respondent shall be entitled to file a counter to the appeal within a period of one month from the date of service of the notice referred to in sub-rule (1) or within such further period as the District Judge may for sufficient reasons allow.