Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Andhra Pradesh - Subsection Section 34(4) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969 (4)Whenever there is any doubt as to the claimant's right and title payment shall be made only to the person producing legal authority.
