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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994

(1)The Tribunal may, on such terms as it thinks fit and at any stage adjourn the hearing of the appeals or applications for review on its own accord by mentioning in the open court or on an oral request or by an affidavit filed by the petitioner or the respondent.