Section 15 in Andhra Pradesh Micro Finance Institutions (Regulation of Money Lending) Act, 2011
15. Settlement of Disputes.
(1)For the protection of debtors and for the settlement of disputes of civil nature between the SHG or its members on the one hand and the MFI on the other hand or between the members of the SHG and the SHG, in relation to the loans granted under this Act to the SHG or its members, the State Government after consultation with the High Court, and by notification,-(a)shall, as soon as may be after the commencement of this Act, establish for every district in the State a Fast-Track Court;(b)may establish Fast-Track Court for such other areas in the State, as it may deem necessary.(2)The Government shall, after consultation with the High Court of Andhra Pradesh specify, by notification, the local limits of the area to which the jurisdiction of a Fast-Track Court shall extend and may, at any time, increase, reduce or alter such limits.(3)The cases that may be filed before the Fast-Track Court shall be disposed of width in a period of three months.(4)The decree of the Fast Track Courts shall be liable to be executed in accordance with the procedure under the Code of the Civil Procedure 1908 (Central Act 5 of 1908).
