Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994

4. Place of hearing.

- All Appeals and the Review petitions shall ordinarily be heard at the Head-quarters of the Tribunal where it is functioning:Provided that the Chairman may, in order to facilitate the hearings have sittings at such place within the jurisdiction of the Tribunal as he may determine.