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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952

9. Investure of powers:.

- Government may, by notification in the [Official Gazette,] [Substituted for 'Jarida' by the APAO 1957.] invest any officer [or authority] [Inserted by Act No. 28 of 1956.] with the powers of any Atiyat Court mentioned in [xxx] [ The words 'Clauses (a), (b) or (c)' omitted by Act No. 28 of 1956.] Section 8, specifying the area within which the powers may be exercised.