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 15] [Entire Act] State of Andhra Pradesh - Subsection Section 15(3) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988 (3)The Special Court shall fix the date of first hearing of the dispute, within 60 days of the date on which the notification is issued.
