Legal Document View

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
[Cites 0, Cited by 0] [Section 16th(2)] [Section 16th] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16th(2)(Name) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Rules, 1950

(Name).....is hereby called upon to file on or before......(date) a statement showing the grounds, if any, as to why the order as prayed for should not be made together with list of witnesses whom he will produce for examination on his behalf and the documents (if any) on which he relies.