Section 15(1) in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011
(1)For the protection of debtors and for the settlement of disputes of civil nature between the SHG or its members on the one hand and the MFI on the other hand or between the members of the SHG and the SHG, in relation to the loans granted under this Act to the SHG or its members, the State Government after consultation with the High Court, and by notification,-(a)shall, as soon as may be after the commencement of this Act, establish for every district in the State a Fast-Track Court;(b)may establish Fast-Track Court for such other areas in the State, as it may deem necessary.
