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[Cites 0, Cited by 0] [Section 168] [Entire Act]

State of Andhra Pradesh - Subsection

Section 168(3) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317

(3)The expenses properly incurred in making such partition shall be recoverable as an arrear of land revenue in such proportions as the Collector thinks fit from all the shares or from the persons at whose request partition is made or from the persons interested in such portion.