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State of Andhra Pradesh - Section

Section 92 in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

92. Powers exercisable on appeal or revision:.

- An authority exercising appellate or revisional jurisdiction under this Act shall pass such order consistent with this Act, whether by way of confirmation, recession or modification of the order under appeal or revision, as appears to it to be just, and shall have the powers conferred on the original authority by sub-section (2) of Section 89.