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 12] [Entire Act] State of Andhra Pradesh - Subsection Section 12(2) in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952. (2)The powers for such condonation shall be as follows:a. The Deputy Collector, upto 6 months.b. The Collector, up to one year.c. The Nizam Atiyat, up to 2 years.d. The Board of Revenue, up to 3 years.
