Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(xiv) in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988 (xiv)To condone delay in payment of deficit Court fee up to a maximum period of ten days failing which it shall be put-up before Court for orders ;
