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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Andhra Pradesh - Subsection

Section 87(5) in Andhra Pradesh (Telangana Area) Tenancy & Agricultural Lands Act, 1950

(5)The said Commission shall function as an advisory body and shall discharge such other functions as may be prescribed:Provided that if the Government finds itself usable to accept the advice given by the said Commission on any subject it shall give the said Commission an opportunity to represent their views before coming to a decision.