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[Cites 0, Cited by 0] [Section 337] [Entire Act]

State of Andhra Pradesh - Subsection

Section 337(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)Within seven days of the receipt of any settlement, the Court shall issue notice to the parties fixing a day for recording the settlement, such date not being beyond a further period of fourteen days from the date of receipt of settlement, and the Court shall record the settlement, if it is not collusive.