Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 5 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988

5. Procedure of Suo motu Action.

- Where a Chairman or any member of the Special Court desires that any case should be taken cognizance of suo motu, he may record a statement of facts within his knowledge and place it before the special Court.