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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(6) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(6)Every order passed by the District Judge 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 any date in respect of which notice has been given to the parties.