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State of Andhra Pradesh - Section

Section 329 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

329. Parties alone responsible for taking decision:

- The parties must understand that the mediator only facilitates in arriving at a decision to resolve disputes and that he will not and cannot impose any settlement nor does the mediator give any Warranty that the mediation will result in a settlement. The mediator shall not impose any decision on the party.