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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(5) in The Andhra Pradesh (Telangana Area) District Police Act, 1329 F

(5)Where damage for an injury has been awarded under this section a claim therefor shall not be made in a Civil Court.Explanation:-In this section "inhabitants" shall have the meaning assigned thereto in Section 13.