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

State of Andhra Pradesh - Subsection

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

(e)Where the land is allotted for use as house site, the allottee shall utilise the same for construction of a house thereon within a period of two years from the date of allotment or such further period as the Tahsildar may permit.