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[Cites 0, Cited by 0] [Section 25A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25A(2) in Andhra Pradesh (Andhra Area) Agriculturists Relief Act, 1938

(2)From any order passed on an appeal presented to it under the provisions of sub section (1) by a court subordinate to the High Court, an appeal shall lie to the High Court on any of the grounds mentioned in sub section (1) of section 100 of the Code of Civil Procedure, 1908.