Section 24 in Andhra Pradesh General Sales Tax Act, 1957
24. Petitions, applications and appeals to High Court to be heard by a Bench of not less than two judges.
- Every petition, application or appeal preferred to the High Court under sections 22 and 23 shall be heard by a Bench of not less than two judges, and in respect of such petition, application or appeal, the provisions of Section 98 of the Code of Civil Procedure, 1908 (Central Act v of 1908), shall, so far as may be, applied.
