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[Cites 0, Cited by 0] [Article 371D(4)] [Article 371D] [Constitution]

Constitution Subarticle

Article 371D(4)(a) in Constitution of India

(a)authorise the Administrative Tribunal to receive representations for the redress of grievances relating to any matter within its jurisdiction as the President may specify in the order and to make such orders thereon as the Administrative Tribunal deems fit;