Legal Document View

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
[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1)(a) in Andhra Pradesh (Andhra Area) Tenancy Rules, 1980

(a)in cases where process has not been duly served or has not been served sufficiently in advance owing to the default or the neglect of the party applying for the process, order fresh process to be issued and order such party to pay the process fees within a specified time: