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 7] [Entire Act] State of Andhra Pradesh - Section Section 7 in Andhra Pradesh Dotted Lands (Updation in Re-settlement Register) Act, 2017 7. Disposal of claim. - The District Level Committee shall dispose of the claim on merits and pass a speaking order within six (6) months from the date of filing of claim.
