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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(3)Where the person concerned voluntarily delivers possession of the land, the officer authorised to take possession of the land shall record a statement of the person to that effect and also record a certificate in Form X and send the same to the Revenue Divisional Officer under intimation to the Tahsildar and Tribunal concerned.