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 39] [Entire Act] State of Andhra Pradesh - Subsection Section 39(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008 (2)The claims commissioner shall have regard to the provisions made in the notification issued under Section 43 in determining claims.
