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[Cites 0, Cited by 5] [Section 89] [Entire Act]

State of Andhra Pradesh - Subsection

Section 89(2) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(2)For the purposes of any such inquiry the Tahsildar, Tribunal and Collector may exercise all or any of the powers conferred on Civil Court by the [Code of Civil Procedure, 1908] [Substituted by Andhra Pradesh 9 of 1961.] including the power to award costs.