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[Cites 0, Cited by 0] [Section 7(5D)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(5D)(i) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

(i)Notwithstanding anything in the Code of Civil Procedure, 1908 (V of 1908) the Special Court may follow its own procedure which shall not be inconsistent with the principles of natural justice and fair play and subject to the other provisions of this Act and of any rules made thereunder while deciding the Civil liability.