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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Societies Registration Act, 2001

27. Enforcement of orders:

- Orders made under Section 24 shall, on application, be enforced as follows:—
(a)when made by a liquidator, by any civil court having local jurisdiction in the same manner as a decree of such Court; and
(b)when made by the Court on appeal, in the same manner as a decree of that Court.