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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(6) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968

(6)An order made by an appellate officer, shall be executable by the estate officer concerned as if it were an order made by him under sub-section (1) of Section 5 or Section 7, as the case may be.