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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(b) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988 (b)"Court" means, the Special Court constituted under Section 7 of the Act and includes the Special Tribunal as defined under Clause (i-b) of section 2 of the Act;
