Section 52(21)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

[Cites 0, Cited by 0] [Section 52(21)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(21)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964

(c)Where a claim or an objection is preferred that party against whom an order is made may institute a suit within six months from the date of the order to establish the right which he claims to the property in dispute, but subject to the result of such suit, if any, the order shall be conclusive.

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State of Andhra Pradesh - Subsection

Section 52(21)(c) in Andhra Pradesh Co-Operative Societies Rules, 1964