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 0] [Entire Act] State of Andhra Pradesh - Section Section 13 in Andhra Pradesh (Telangana Area) Atiyat Enquiries Rules, 1952. 13. The Court shall in its order relating to succession specify the Annawari shares of each claimant whose claim has been recognised in the enquiry.
