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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(6) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(6)Every order passed by the Special Officer shall be pronounced in open court:
(a)on the date to which the proceedings may have been adjourned or if that be not practicable;
(b)on the date in respect of which notice has been given to the parties.