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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(4)(a) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(a)The allottee or transferee shall pay to the Government the sum specified in sub-section (2) of Section 14 in fifteen equal annual instalments from the date of allotment or transfer, each annual instalment being payable before the 1st day of March of every year.