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] [Entire Act] State of Andhra Pradesh - Section Section 48 in Andhra Pradesh Urban Areas (Development) Act, 1975 48. Jurisdiction of Courts. - No Court inferior to that of a Magistrate of the first class shall try an offence punishable under this Act.
