Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 6] [Entire Act] State of Andhra Pradesh - Subsection Section 6(4) in Andhra Pradesh Land Reforms (Ceiling On Agricultural Holdings) Act, 1973 (4)The quorum to constitute a meeting of the Tribunal and the procedure to be followed by it shall be such as may be prescribed.
