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[Cites 0, Cited by 9] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(8) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

(8)Any case, pending before any Court or other authority immediately before the Constitution of a Special Court, as would have been within the jurisdiction of such Special Court, shall stand transferred to the Special Court as if the cause of action on which such suit or proceeding is based and arisen after the constitution of the Special Court.