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[Cites 0, Cited by 5] [Section 55] [Entire Act]

State of Andhra Pradesh - Subsection

Section 55(4) in Andhra Pradesh Housing Board Act, 1956

(4)[ For the purpose of this Chapter, the Appellate Authority shall be the District Judge within whose jurisdiction such premises are situated.] [Substituted by Act No. 33 of 2018, dated 01.11.2018.]