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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3)(vii) in Andhra Pradesh Land Encroachment Rules, 1976

(vii)The Revenue Divisional Officer may consider any case not considered by the Tahsildar and the Jamabandi Officer may consider any case not considered by the Tahsildar or the Revenue Divisional Officer.