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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988

(2)When a Court finds it necessary to require the production of the records of another Court, either within or outside the State, it shall address a letter of request direct to the Presiding Judge of that Court.