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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Rules For Preservation and Destruction of Records In The Special Court Constituted Under The A.P. Land Grabbing (Prohibition) Act, Rules, 2002

(2)No application is necessary for the return of the documents produced which have either not been tendered in evidence or it tendered, have been rejected. It is sufficient, if an acknowledgement for their receipt is taken on the list filed into Court.