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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952.

12.

(1)A Court may for sufficient cause condone the delay in the submission of a claim.
(2)The powers for such condonation shall be as follows:a. The Deputy Collector, upto 6 months.b. The Collector, up to one year.c. The Nizam Atiyat, up to 2 years.d. The Board of Revenue, up to 3 years.