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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(5) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(5)On the date fixed for the hearing of the appeal under sub-rule (1) or on any other date or dates to which the hearing may be adjourned, the District Judge shall give a reasonable opportunity to the parties to state their case and adduce their arguments and shall thereupon pass such orders as he deems fit.