Section 19 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
19. Seal and Emblem.
- The Official Seal and Emblem of the Special Court/ Special Tribunal shall be such as may by specified by the Government.[Form I] [substituted by G.O.Ms. No. 1350, Revenue (A&R) Department, dated 10.11.2010.][See Rule 3]Application under sub-section (1) of Section 7-A and under sub-section (1) of Section 8 of Andhra Pradesh Land Grabbing (Prohibition) Act, 1982ToThe Special Tribunal (District Judge/Chief Judge, City Civil Court, Hyderabad)The ChairmanSpecial Court under the Andhra Pradesh Land Grabbing (Prohibition) Act, Hyderabad.
