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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988

(5)The Special Court shall not ordinarily grant an adjournment for a period exceeding a week at a time, not more than three adjournments, in all, at the instance of any one of the parties to the dispute.