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State of Andhra Pradesh - Section

Section 39 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

39. Procedure followed by Claims Commissioner.

(1)In enquiring into and determining any claim for payment of compensation, the claims commissioner may, follow such procedure as may be prescribed.
(2)The claims commissioner shall have regard to the provisions made in the notification issued under Section 43 in determining claims.