Section 22(2)(i) in The Andhra Pradesh Habitual Offenders Act, 1962

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2)(i) in The Andhra Pradesh Habitual Offenders Act, 1962

(i)the conditions for, and the manner of, approving or certifying privately-managed settlements;

(J)the appointment of non. official visitors to the corrective settlements;