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] [Section 15] [Entire Act] State of Andhra Pradesh - Subsection Section 15(d) in Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952 (d)to an Atiyat grant specified in sub-clause (vi) of clause (b) of sub-section (1) of Section 2, when the compensation has ceased to be payable]
