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] [Section 4B] [Entire Act] State of Andhra Pradesh - Subsection Section 4B(2) in Andhra Pradesh Assigned Lands (Prohibition of Transfers) Act, 1977 (2)No order adversely affecting any person shall be passed under sub-section (1), unless such person has been given an opportunity of making his representation.
