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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2)(a) in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952.

(a)For continuing or confirming grants other than those mentioned in sub-rule (1) above, the Atiyat Court may not call for any evidence regarding possession or, in the case of cash grants, enjoyment, in the following cases: