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[Cites 0, Cited by 0] [Section 49D(9)] [Section 49D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49D(9)(i) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000

(i)Notwithstanding any thing in the Code of Civil Procedure, 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 while deciding the amount of compensation to be awarded to the Electricity Utility.