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[Cites 0, Cited by 0] [Section 40B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 40B(5) in Andhra Pradesh Housing Board Act, 1956

(5)Where there are trees on the land acquired, the Land Acquisition Officer shall take in to account the income, if any, actually derived by the owner from such trees during the said period of five years.