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[Cites 0, Cited by 0] [Section 38(5)] [Section 38] [Entire Act]

State of Andhra Pradesh - Subsection

Section 38(5)(b) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(b)in such instalments not exceeding sixteen and at such intervals during a period not exceeding eight years and on or before such dates as may be fixed by the Tribunal in each case: