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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(4) in The Andhra Pradesh Rights in Land and Pattadar Pass Books Rules, 1989

(4)Discharge letters from the credit agencies shall be acknowledged by the Mandal Revenue Officer and treated as intimation of acquisition/loss of right under Section 4, if it contains all the details prescribed in Form VI-A.