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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1) in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952.

(1)In connection with succession proceedings of such grants in which the Muntakhabs have been issued allowing continuance of grant with such indefinite terms, as have been mentioned in the Appendix annexed hereto, from which it is not clear whether the grant shall be continued in perpetuity or for a period or for a fixed number of generations, the court shall exercise the same powers as in the case of succession of other grants.