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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3)(ii) in Andhra Pradesh Land Encroachment Rules, 1976

(ii)Every such application shall be presented on or before a date specified by a notification in the District Gazette by the District Collector, having regard to the harvest time, the local agricultural practices and seasonal conditions in respect of each crop (first crop and second crop). Such notification shall be given wide publicity in the village by beat of tom-tom and by affixture of the same in the village chavadi or any public place of importance in the village.