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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(2) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988

(2)Original documents filed in the Special Court or exhibited may be returned in pending matters to the persons who produce the said documents :Provided that the applicant shall substitute certified copies of the documents sought to be taken back and undertake to produce the said originals when directed by the Special Court.