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State of Andhra Pradesh - Section

Section 25 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Act, 1960

25. Summonses of witnesses:.

- Subject to such conditions and limitations as may be prescribed, the Controller may, in his discretion, issue summonses to witnesses requiring them to attend in person to give evidence or to produce documents in their custody in connection with any proceedings before him.