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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11A(6) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(6)The decision of the authority under sub-section (4) and decision in appeal under sub-section (5) shall have the force of a decree of the Civil Court and shall be enforceable as such and decretal amount shall be recovered as arrears of land revenue.