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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(2)(a) in The Andhra Pradesh And Madras (Alteration Of Boundaries) Act, 1959

(a)any liability to satisfy an order or award made by any court or other tribunal in proceedings relating to the contract; and