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

State of Andhra Pradesh - Subsection

Section 18(1) in Rules For Remission Suspension of Land Revenue in Andhra Area

(1)Every ryot who wishes to claim remission under Rule 17 must apply to the Tahsildar or Deputy Tahsildar or an officer not less than the rank of a Revenue Inspector of the firka, who has jurisdiction, sufficiently early, to allow time for the inspection of the crop.