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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(7) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988

(7)In any case, in which ex parte order is passed, the aggrieved party may apply to the Court, to set aside the order, if he satisfies the Court, the reasons for the absence.