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[Cites 0, Cited by 0] [Section 7(5D)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(5D)(ii) in Andhra Pradesh Land Grabbing (Prohibition) Act, 1982

(ii)Notwithstanding anything contained in section 260 or section 262 of the Code of Criminal Procedure, 1973 (2 of 1974) every offence punishable under this Act shall be tried in a summary way and the provisions of sections 263 to 265 (both inclusive) of the said Code shall, as far as may be, apply to such trial.