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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(2)Any party shall, in any proceeding before the Special Officer or the District Judge, be entitled to be represented by his agent or legal practitioner:Provided that the Special Officer or the District Judge, as the case may be, may, at any stage of the proceeding require the party to appear in person.