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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(8) in Andhra Pradesh Agricultural Indebtedness (Relief) Rules, 1977

(8)If, on hearing the appeal, the Appellate Tribunal con rs that any further inquiry is necessary, it may itself make such inquiry or cause it to be made by any officer subordinate to it not lower in rank than a Deputy Tahsildar specifying the points on which such inquiry is necessary.