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[Cites 0, Cited by 0] [Section 7(4B)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(4B)(c) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

(c)It shall be competent for the Chairman either suo motu or on a reference made to him to withdraw any case pending before the bench comprising of two members and dispose of the same or to transfer any case from one bench to another bench in the interest of justice.