Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 3 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952. 3. On the death of the holder, the claimant for succession shall, within three months from the date on which the holder died, submit an application accompanied by information in Form A in the competent court.
