Section 14 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
14. Transfer of criminal cases to other Benches.
- If any bench of the Special Court trying a case of land grabbing on an application under Section 8 of the Act, considers that the criminal liability should also be determined simultaneously, it shall place the papers before the Chairman for entrustment of criminal trial to another bench. The judgment in the criminal case shall not however be delivered until the proceedings on the rights over property involved are settled.
