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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(3) in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.

(3)Each Special Tribunal shall hold its sittings at such times and places, and shall have such jurisdiction, and over such local areas as the Government may, by notification, from time to time, determine.