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 39] [Entire Act] State of Andhra Pradesh - Subsection Section 39(1) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008 (1)In enquiring into and determining any claim for payment of compensation, the claims commissioner may, follow such procedure as may be prescribed.
