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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988

(3)Every such application under sub-section shall be presented in person or by an authorised agent or an advocate to such officer or the Court as may be authorised in this behalf by the Chairman of the Special Court or the Presiding Officer of the Special Tribunal.