Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 67(2)] [Section 67] [Entire Act]

State of Andhra Pradesh - Subsection

Section 67(2)(d) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948

(d)the time within which applications and appeals may be presented under this Act, in cases for which no specific provision in that behalf has been made herein;