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State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952.

5.

The Court in which the claim for succession is instituted under rule 4 shall thereupon give due intimation to other Court within whose jurisdiction the other portion or portions of the grant are situate and shall proceed to hold an enquiry in respect of the whole of the grant.