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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988

(1)Every application to be made before the Special Court under sub-section (1) of Section 8 or before the Special Tribunal under sub-section (1) of Section (7-A) of the Act, shall be in Form-I and shall be signed and verified by the applicant.