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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6A(2) in Andhra Pradesh Scheduled Areas Land Transfer Regulation, 1959

(2)When a Court imposes a sentence of fine or a sentence of which fine forms a part, the Court may, when passing a judgment, order any part of the fine recovered to be paid to the member of a Scheduled Tribe who Is. a transferer, as compensation.