Section 48 in Andhra Pradesh Housing Board Act, 1956
48. Duties of Tribunal.
- The Tribunal shall -(a)Decide whether any compensation is payable under Section 33 ;(b)Decide the amount of compensation in the matters referred to it under Section 35;(c)Decide disputes relating to betterment charges referred to it under Section 42;(d)Decide disputes relating to the reconstitution of plots referred to it under Section 46 and the amount of compensation to be awarded in consequence thereof;(e)Decide such other matters as may be prescribed.
