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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Andhra Pradesh - Subsection

Section 66(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

(1)On completion of the preliminary stages of suit or other matter, the Court shall obtain the required information from the Advocates or parties to enable it to estimate the probable length of the hearing and then post in the hearing book to particular dates.