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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(7) in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968

(7)For the purposes of this section, the cities of Hyderabad and Secunderabad shall be deemed to be a district and the Chief Judge or the Principal Judge of the City Civil Court therein shall be deemed to be the District Judge of the said district.