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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1)(b) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(b)at any stage at the proceedings, order for issue of any notice, or summons which in his opinion is necessary and order either party to pay the process fees.