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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Agricultural Indebtedness (Relief) Act, 1977

(2)In any proceedings under this Act any party may be represented by an agent authorised in writing, except by a legal practitioner as defined in section 2 of the Advocates Act, 1961.