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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(3) in Andhra Pradesh Revenue Recovery Act, 1864

(3)If a person applies under Section 38 to set aside the sale of immovable property, he shall not, unless he withdraws such application, be entitled to make an application under this section.][Inserted by Section 2 of the Madras Revenue Recovery (Amendment) Act, 1937 (Madras Act XIV).]