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 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(ii) in Illegally Acquired Property (Receipt, Management And Disposal) Rules, 2018 (ii)an order for forfeiture of such land or building has been made under subsection (1) of Section 60-F of the Act.
