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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Andhra Pradesh - Subsection

Section 170(ii) in Andhra Pradesh Rules Under the Registration Act, 1908

(ii)On the presentation of an appeal under Sec. 72 or an application under Section 73 and in the case of original enquiry under Section 74, a date shall be fixed for the hearing of the appeal or application or for the enquiry.