Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(4) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968 (4)Every appeal under this section shall be disposed by the appellate officer as expeditiously as possible.
